Section 7 in The Rajasthan Intoxicating Spirituous Preparations, Import, Export, Transport, Possession and Sales Rules, 1989
7.
A registered practitioner or a homeopathic practitioner or an Ayurvedic or a Unani practitioner as Manager or Supervisor of a hospital/dispensary/clinic run either by private individual/s or organisation/s or Government or Municipal Council/Board or any other local body may import and transport such quantity of intoxicating spirituous preparations as may be specified on the indent but not exceeding the requirements for 12 months, the indent shall be valid only when countersigned by the Chief Medical and Health Officer for allopathic preparations, by the District Ayurvedic Officer for Homeopathic, Ayurvedic and Unani preparations. Indent for veterinary hospitals/dispensaries will be countersigned by the District Animal Husbandry Officer. A copy of the indent shall be furnished, in advance, to the District Excise Officer for record and for such action as he may deem expedient in relation to the indent in regard to the quantity to be imported or transported.
