Section 5A in The Rajasthan Excise (Grant of Hotel Bar/Club Bar/Restaurant Beer Bar Licences) Rules, 1973
5A. [ [Inserted by GSR 127, Dated 22.3.1986, Published in Rajasthan Government Gazette Part 4-C, Extraordinary, dated 24.3.1986, page 514 [22-3-86].]
Any person holding a licence under these rules may import into Rajasthan, foreign liquor from outside India under an import licence from the Chief Controller. Imports and Exports Government of India, with the prior permission of the Excise Commissioner and after depositing necessary vend fee mentioned in sub-rule (1) of rule 69 of the Rajasthan Excise Rules, 1956.] [Substituted by Notification No. G.S.R. 171, dated 2.2.2012 (w.e.f. 22.3.73).]
