Section 10 in The Rajasthan Intoxicating Spirituous Preparations, Import, Export, Transport, Possession and Sales Rules, 1989
10.
A manufacturer shall subject to the conditions of his licence, sell intoxicating spirituous preparations to:-(a)a registered practitioner:(b)a homeopathic practitioner:(c)Ayurvedic or Unani Practitioner;(d)a licensee;(e)a permit holder; or(f)a private medical practitioner;only in such quantity and for such purpose, as he may be authorised under the rules and/or as may be specified in his licence or permit.
