Section 29(4) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
(4)Gram Sabha shall be competent to lay down limits for possession of country liquor by the resident of the Gram Sabha on special occasions like birth, naming ceremony, betrothal, marriage, during settlement of disputes, death feasts, Holi and Diwali festivals and such other social occasions in view of tradition and customs of the tribal community. Gram Sabha shall specify the quantity of local liquor to be possessed and date wise period of possession. Ganeral permission shall not be given.
