Section 2 in Rajasthan Excise (Grant of Restaurant, Bar Licences) Rules, 2004
2. Definition.
- In these rules, unless the context otherwise requires.-(a)"Restaurant Bar Licence" means a 'retail on licence for the sale of beer (including draught beer but excluding beer of strength above 8.75 degree proof), ready to drink (RID.) liquor and wine granted to a restaurant which makes sale to consumers for consumption in the restaurant. -(b)The words and expressions defined in the Rajasthan Excise Act, 1950 and Rajasthan Excise Rules, 1956 and not defined in these rules shall have the meaning as defined in the Rajasthan Excise Act, 1950 and Rajasthan Excise Rules, 1956, as the case may be.
