18. Permit for possession beyond limit of retail sale.
(1)Any person desirous of obtaining a permit under sub-section (1) of section 19 for the possession of [Indian made foreign liquor or] [Substituted by E & T/, dated 15.12.1960, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 13.7.1961, [15-12-60].] country liquor in excess of the limit for retail sale may make an application in writing stating:-(a)The quantity required and the date on which it is to be purchased:(b)The occasion which renders the purchase necessary;(c)The vendor from whom the purchase is to be made;(d)The place where the liquor is to be consumed.(2)The application under sub-rule (1) shall be made to the [District Excise Officer] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].] concerned, who may, unless there are reasons to the contrary, grant the permit.(3)Such permit, if granted shall be prepared in triplicate, the original and the duplicate shall be given to the applicant, who shall present the original before the vendor from whom the liquor is to be purchased. The vendor shall, after compliance, return it to the officer who granted it. The duplicate shall remain with the consignment in its transit from the shop to the place of consumption.
