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State of Rajasthan - Section

Section 12 in The Rajasthan Intoxicating Spirituous Preparations, Import, Export, Transport, Possession and Sales Rules, 1989

12.

A registered practitioner or a homeopathic practitioner or an Ayurvedic or a Unani practitioner shall sell intoxicating spirituous preparations only for dispensing his own prescription or the prescription of another registered practitioner, a homeopathic practitioner or an Ayurvedic/Unani practitioner.