Section 67A(1A) in The Rajasthan Excise Rules, 1956
(1A)[ The licencee of retail shop of country liquor situated in rural area and Municipal area of Fourtl Category Municipality, except Sagwara and Rawatbhata Municipal area, including in the area within the radius of five Kilometer from all Municipal areas, shall pay composite fees as may be determined by the State Government, from time to time, and may sell Indian Made foreign liquor and beer on such shop.Explanation. - Fourth Category Municipality means Municipality categorized as such by the Department of Local Self Government.] [Substituted by Notification No. G.S.R. 4, dated 1.4.2014 (w.e.f. 31.1.1957).]
