Section 4 in The Rajasthan Distilleries Rules, 1977
4. Distillery Licence.
- A licence for the construction and working of a private distillery shall be granted in Form R.D. 1. A licence to work a distillery in premises owned by Government will be in form R.D. 2. Persons who desire to construct and work a distillery for the purpose of manufacturing Indian Made Foreign Liquors shall be required to set up a patent still of good model to the satisfaction of the Excise Commissioner. Such a patent still should be new and not an old one.The distiller who is licensed to manufacture Indian Made Foreign Liquor shall not be allowed to manufacture potable or non-potable products of any other kind on the same premises.
