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State of Rajasthan - Section

Section 48 in The Rajasthan Molasses Rules, 1985

48.

Except with the permission of the District Excise Officer the licensee shall not sell, transfer or sub let the right conferred upon him by his licence nor shall in connection with the exercise of the said right, enter into any agreement which, in the opinion of the District Excise Officer, is of the nature of sub lease.