- [(1) Samples required for analysis under these rules shall be supplied free of cost by the licensee and all expenses in connection with packing, dispatch and fees for chemical analysis etc., shall be borne by him. The fees for chemical analysis shall be such as may be specified by the Excise Commissioner, from time to time, with the prior approval of the State Government.] [Substituted by Notification No. G.S.R. 53, dated 25.10.2016 (w.e.f. 31.1.1957).][Chapter IX-A] [Added by E & T/58, dated 28.9.1959, Published in Rajasthan Government Gazette Part IV-C, dated 19.11.1959, [28-9-59].] Prohibition of Publication of Advertisements
