The Rajasthan Excise (Grant of Hotel Bar/Club Bar/Restaurant Beer Bar Licences) Rules, 1973
Published vide Notification No. 69/F. 4(3) FD/Ex/70-1, dated 22-3-1973. Published in Rajasthan Gazette Part 4-C(1) Extraordinary dated 22-3-73
Last Updated 22nd May, 2019 [rj860]
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LEGISLATIVE HISTORY 6 |
(aa) "heritage Rajasthan Hotel" means any hotel/recognized as Heritage Rajasthan Hotel by the state government or by any other authority/committee authorized specifically for his purpose by the state government in accordance with the guidelines issued in this regard,
(aaa) "Category" means Star category as adjudged by the Department of Tourism, Government of India, or any other authority authorized specially for this purpose by the Government of India.]
(b) ["Hotel Bar/club Bar/Restaurant Beer Bar Licence"] means a "retail on licence" for the sale of foreign liquor granted to a hotel which makes sales to foreign and Indian tourists and visitors staying or residing in it for consumption in a room earmarked for serving liquor or dining hall or drawing room or such other part of the hotel as may be approved by the State Government.
[Provided that heritage hotels having hotel bar licence can effect retail off sale of heritage liquor produced by the Rajasthan State Ganganagar Sugar Mills Ltd.](i) Swimming Pool;
(ii) Gymanisum having Physical exercise equipments;
(iii) Badminton hall/Squash Court;
(iv) Billiards/Pool table;
(v) Cards room;
(vi) Lawn tennis court.
(cc) "Commercial Club" means a duly registered Company, Firm any other Organization or Association of persons for business and recreational purposes having at least 100 members and shall have the following facilities at the venue of such Commercial Club, namely:-
(i) Swimming Pool;
(ii) Gymanisum having Physical exercise equipments;
(iii) Badminton hall/Squash Court;
(iv) Billiards/Pool table;
(v) Cards room;
(vi) Lawn tennis court.]
(d) "club bar licence" means a licence granted to a club for retail sale of foreign liquor by it, to its bonafide members for consumption in the club premises.]
(ddd) "Restaurant Licence' means a "retail on licence" for the sale of Beer granted to a Restaurant which makes sale to customers for consumption in a Restaurant.]
[(e)] The words and expressions defined in the Rajasthan Excise Act, 1950 and Rajasthan Excise Rules, 1956 and not defined in these rules shall have the meaning as defined in the Rajasthan Excise Act, 1950 (Rajasthan Act II of 1950) and the Rajasthan Excise Rules, 1955 as the case may be.
3. Eligibility and procedure for grant of hotel licence. - (1) Any person who owns and runs a hotel as defined in these rules and who does not possess any of the disqualifications mentioned in sub-rule (8) below shall be eligible to apply for a *[Hotel Bar/club Bar/Restaurant Beer Bar Licence]: [Provided that the Government may, if it so pleases, set up a committee to make recommendations after considering such directions as may be issued by the Government from time to time in this regard, on an application for grant of Hotel bar licence/CLub bar licence to any establishment, even if it does not fulfil the criteria laid down in Rule 2 and other criteria with, regard to eligibility of a hotel for hotel bar licence, specified by the State Government. The Excise Commissioner may grant or renew licence on recommendations of such committee.] [(1-A) The President or the Secretary of the club who has been duly elected and who does not suffer from any of the disqualifications mentioned in sub-rule (8) shall be eligible to apply in Form A for a club bar licence, while applying for the said licence, a No Objection Certificate obtained from the District Magistrate of the place, where the club is situated, shall be produced.] [(1-B) (i) Any person who owns and runs a Restaurant as defined in these rules in the towns or category of towns notified for the purpose of grant of Restaurant Licence and who does not possess any of the disqualifications mentioned in rule 8 of these rules, shall be eligible to apply in proforma 'A' for Restaurant Licence.(ii) The Government may constitute a Committee of officers on the recommendation of which the Excise Commissioner may grant a Beer Bar Licence to the Restaurant concerned in proforma "E" appended to these rules.]
[(2) Any person, eligible for a licence and desiring to obtain a Hotel bar Licence or a club bar licence [or Restaurant beer bar licence] shall apply for sanction to the Excise Commissioner through the District Excise Officer concerned in Form A which can be obtained from his office on payment of a fee of [Rs. 10/-]]. [(3) Every application for a [Hotel Bar/club Bar/Restaurant Beer Bar Licence] shall be properly signed and shall be accompanied by the following amount of initial fee [***]:- Where application is for a [Hotel Bar/club Bar/Restaurant Beer Bar Licence] in the town with the population indicated below the initial fee shall be as under:-|
Category (Population of Cities on the basis of 1991 Census) |
Initial fee for the year or part thereof (Rs. in lacs) |
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3 |
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Luxury Hotel/Train: |
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(i) Five Star Hotel |
15.00 |
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(ii) Four Star Hotel |
10.00 |
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(iii) Three Star Hotel |
8.00 |
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(iv) Luxury Train |
8.00] |
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Heritage Hotel] |
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(i) Category A |
4.00 |
0.25 |
4.25 |
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(ii) Category B |
1.50 |
0.25 |
1.75 |
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(iii) Category C |
0.75 |
0.25 |
1.00 |
Note. - The Category of a heritage hotel shall be decided by a committee constituted by the State Government |
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Other Hotel: |
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(i) |
Situated in and within |
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(A) |
7.5 Kilometer of municipal limit of Jaipur/ Jodhpur/ Udaipur having rooms |
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(a) upto 50 rooms |
7.50 |
1.00 |
8.50 |
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(b) 51 to 100 rooms |
9.00 |
1.00 |
10.00 |
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(c) more than 100 rooms |
14.00 |
1.00 |
15.00 |
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(B) |
5 Kilometer of municipal limit of Other Divisional Headquarters Mount Abu and Jaisalmer having rooms |
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(a) upto 50 rooms |
6.50 |
1.00 |
7.50 |
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(b) 51 to 100 rooms |
12.00 |
1.00 |
13.00 |
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(C) |
5 Kilometer of municipal limit of Other District Headquarters having rooms |
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(a) upto 50 rooms |
6.00 |
1.00 |
7.00 |
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(b) 51 to 100 rooms |
7.00 |
1.00 |
8.00 |
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(c) more than 100 rooms |
9.00 |
1.00 |
10.00 |
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(D) |
3 Kilometer of municipal limit of Other municipalities and Bhiwadi U.I.T. Area (District Alwar) having rooms |
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(a) upto 25 rooms |
4.00 |
1.00 |
5.00 |
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(b) more than 25 rooms |
5.00 |
1.00 |
6.00 |
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(ii) |
Situated in other places not covered by clause (i) above |
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(a) upto 25 rooms |
3.00 |
0.50 |
3.5. |
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(b) more than 25 rooms |
3.00 |
0.50 |
3.50] |
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Civil CLub Bar: |
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(i) In Jaipur/Jodhpur |
2.00 |
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(ii) In Other places |
1.50 |
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5 |
Commercial Club Bar: |
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(i) In Jaipur/Jodhpur |
6.00 |
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(ii) In Other Places |
4.00] |
Note: 50% of above fees shall be charged in case the Licence is issued for a period of less than six months:]
[Provided that every application for a bar licence where a duly constituted Committee is required to visit the site for recommending grant of Licence, shall be accompanied by the Treasury challan of Rs. 2500/- (Rupees two thousand and five hundred only) as process fee.] Explanation-(i) The aforesaid initial fee and process fee shall be deposited in the State Treasury and a copy of the challan supplied by the Treasury to the applicant shall be enclosed by him with his application. Cheques shall not be accepted.
(ii) The application shall be signed - (a) by the individual if it is made in an individual capacity.
(b) by each partner if the applicant is an unregistered firm. The name with parentage and correct address of each partner shall be mentioned in the application:
(c) by the Managing Director or Manager if the applicant is a company, the registered name and address of the company shall be clearly mentioned in the application along with the names of the directors, managers, managing Agents;
(d) by duly elected President or Secretary if the application is for or on behalf of a club. The application shall mention the registration number and address of the club along with the name and address of its President and Secretary.
(4) The District Excise Officer concerned shall initial the application noting the date of receipt and cause each application to be entered in a register in Form B. The particulars of each application entered in the register shall be attested by the district Excise Officer. The Register shall be paged and each page shall bear the stamp of the office of the District Excise Officer concerned. (5) Each application shall then be scrutinized by the District Excise Officer with regard to the suitability of the applicant for holding the licence for which application has been made. Thereafter the District Excise Officer shall forward the application to the Excise Commissioner with his recommendation. He shall also record a note whether or not the applicant is suffering from any of the disabilities to hold a licence mentioned in sub-rule (8) below. [(6) The Excise Commissioner shall also cause all applications received by him through the District Excise Officer, concerned to be entered in a register prepared on the model of Form 'B'. He shall then consider each application in the light of the recommendations of the District Excise Officer concerned taking into account any other relevant factor which may come to his notice, and pass necessary orders in writing either sanctioning or rejecting the application for licence. Where an application for licence is rejected, the Excise Commissioner, shall record reasons in writing. He may, if considers necessary, hear the applicant before rejecting his application]. [(7) x x x] (8) An application for licence shall be liable to be rejected for the following reasons:-(a) If it has not been signed by the competent person or is incomplete.
(b) If the applicant has been convicted for any offence under the Rajasthan Excise Act, 1950 the Opium Act, 1878 or the Rules framed thereunder or if he has been punished for any serious breach of any licence issued under the said laws.
(c) If the applicant is found to have been convicted for any non-bailable offence by a criminal court: provided that the application of such a convicted person may be considered by the Excise Commissioner if the same is accompanied by a recent certificate of good character from the Superintendent of Police or Probation Officer appointed under the Rajasthan Probation Offenders Act, 1958.
(d) If there are arrears of excise dues outstanding against him.
(e) If the applicant is below the age of 18 years.
[(9) x x x] (10) As soon as the applicant receives the sanction of licence to him, he shall within 15 days, deposit into the Treasury the minimum fee prescribed under rule 69(1) of the Rajasthan Excise Rules, 1956. (11) The District Excise Officer concerned, after satisfying himself that the minimum fee has been deposited into the Treasury shall inspect the location of the premises where the foreign liquor shall be stored and the counters where it shall be sold and submit his report to the Excise Commissioner who will issue the licence accordingly, under his signature and the seal of his office in [Form 'C' or in Form 'D' or in Form 'E' as the case may be]. 4. Cancellation of sanction for Default of the Applicant. - (1) Where a person in whose favour a licence has been sanctioned does not deposit the fee prescribed under rule 69(1) of the Rajasthan Excise Rules, 1956 within 15 days of the receipt of the sanction, the [Excise Commissioner] may cancel the sanction issued in his favour for grant of licence and forfeit the amount of initial fee deposited by him. (2) Where a person in whose favour a licence has been sanctioned does not start sale of foreign liquor [in the premises of the hotel or club] within 15 days of the date of receipt of licence, the [Excise Commissioner] may cancel the licence and forfeit the amount of initial fee and also the fee deposited under rule 69(10) of the Rajasthan Excise Rules, 1956. (3) Where it is brought to the notice of the [Excise Commissioner] that:-(a) the applicant suffers from any of the disqualifications mentioned in sub-rule (8) of rule 3 above:
(b) the sanction for grant of licence has been obtained by the applicant by fraud and questionable methods: the [Excise Commissioner] shall after giving a reasonable opportunity of being heard to the applicant, cancel the sanction issued for grant of licence and forfeit the fees paid by him.
5. Exemption. - The provisions relating to initial fee is these rules shall not be applicable in respect of persons holding licence for sale of foreign liquor on the premises of the hotel on the date of coming into force of these rules. [5A. Any person holding a licence under these rules may import into Rajasthan, foreign liquor from outside India under an import licence from the Chief Controller. Imports and Exports Government of India, with the prior permission of the Excise Commissioner and after depositing necessary vend fee mentioned in sub-rule (1) of rule 69 of the Rajasthan Excise Rules, 1956.] 6. Refund of initial fee for licences not sanctioned. - In case an application for licence is not sanctioned and is rejected for no fault on the part of the applicant, the applicant shall be entitled to refund of initial fee paid by him; provided that the application for refund is made within six months of the date of the order of rejection. 7. Power of the [Excise Commissioner] to reject application. - Notwithstanding anything contained in these rules, the [Excise Commissioner] shall be competent to reject any application for licence without assigning any reason whatsoever. [7A. Fees for the renewal of licences. - (1) A licence granted under the principal rule shall expire on the 31st day of March every year: [Provided that Civil Club Bar or Commercial Club Bar licence granted or renewed for the year 2013-2014 under these rules, may be renewed for the year 2014-2015 with the existing facilities on the basis of which licence was granted or renewed for the year 2013-2014.] [(2) A person possessing a licence under these rules and seeking renewal of the same shall apply in accordance with Rule 72-A of the Rajasthan Excise Rules, 1956 and such application shall be accompanied by a treasury receipt showing the payment of (i) renewal fee equivalent to the initial fee prescribed in Rule 3(3), and (ii) the usual licence fee payable under Rule 69(1) of the Rajasthan Excise Rules, 1956]. [(3) The Existing licenses shall be renewed under sub-rule (2) on payment of initial fee prescribed in sub-rule (3) of Rule 3 as per the existing number of rooms in the hotel.] 8. Rules to have overriding effect. - In case there is any conflict between the provisions of these rules and the Rajasthan Excise Rules, 1956, the former shall prevail. [8A. Any licence issued for retail. - On sale of Foreign and Indian Made Foreign Liquor to any hotel under the Rajasthan Excise Act, 1950 or the rules made thereunder or under any corresponding law before the commencement of these rules, and in force on such commencement shall be deemed to have been issued under these rules.]Form A
[Rule 3(2)]
Form of application for Grant of Hotel Bar/Club Bar/Restaurant Beer Bar Licences
Form. - Name or names, age and the address or addresses of the person or persons applying (if the applicant is a firm, the name and address of every partner of the firm and if a company, the registered name and address thereof, the names of the Directors, Managers and Managing Agents, and if there is a Managing Director, the name of such Director should be mentioned). ToThe Excise Commissioner,
Rajasthan, Udaipur.
Through : The District Excise Officer,
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Sir,1. I/We........................... son of................................. residing granted [Hotel Bar/club Bar/Restaurant Beer Bar Licence] for the retail sale of foreign liquor for consumption on the premises as defined in Rule 2(a) of the Rajasthan Excise (Grant of Hotel Bar/club Bar Licence) Rule, 1973 for the year ending 31st march.....................
2. I/We have deposited a sum of Rs.................as initial fee for the above licence in Treasury vide challan No. dated ............ 19.........enclosed herewith.
3. I/We agree to abide by the provisions of the Rajasthan Excise Act, 1950 and Rules framed thereunder.
4. I/We declare that I/We do not suffer from any of the disqualifications prescribed by the rules which may render me/us ineligible to hold the licence applied for.
5. I/We declare that to the best of my/our knowledge and belief the information furnished herein is true and complete.
Place................ Date..................Signature(s) of the applicant(s)
Note. - Please strike off the words which are not applicable.
Form B
[Rule 3(4)]
Register of Applications received for Grant of [Hotel Bar/Club Bar/Restaurant Beer Bar Licence]
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Serial No. |
Name/parentage and address of applicant |
Place for which licence desired |
Distt. in which situated |
Amount of initial fee deposited |
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1 |
2 |
3 |
4 |
5 |
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Name of Treasury where deposited |
Challan No. and date |
Initials of the District Excise Officer in respect of entries from Cols. 1 to 7 |
No. & date of the letter under which case forwarded to the Excise Commissioner |
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6 |
7 |
8 |
9 |
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No. and date of the letter of [Excise Commissioner] under which decision conveyed |
Decision of the [Excise Commissioner] whether licence sanctioned or application rejected |
Initials of the District Excise Officer |
Remarks |
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10 |
11 |
12 |
13 |
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Form C
[Rule 3(11)]
Licence for the Retail on Sale of Foreign Liquor at Hotels
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Licence No.............. |
District................... |
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Locality.................... |
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Name of license holder |
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Name of approved salesman |
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Licence for retail sale of foreign liquor is hereby granted to Shri..................... for sale of foreign liquor in his Hotel situated at premises ........... during the year ending March 31, 19..........on pre-payment of initial fee of Rs.............(in words..........) prescribed under sub-rule (3) of rule 3 and minimum fee of Rs......................(in words..........) prescribed under rule 69(1) of the Rajasthan Excise Rules, 1956 subject to the following special conditions and such other conditions as may be prescribed in this behalf from time to time by the Excise Commissioner and the provisions of the Rajasthan Excise Act, 1950 and the rule framed thereunder.
Special Conditions
1. The licensee shall in addition to initial fee pay for the retail sale of Foreign Liquor fee per litre at the rate prescribed in rule 69(1) of the Rajasthan Excise Rules, 1956 subject to the minimum fee of Rs...............(in words.....................) per year or a part thereof which shall be paid before the grant of licence. 2. If at any time the fee assessed per litre exceeds the minimum fee paid such excess shall be paid by the licensee before he obtains liquor from the wholesale dealer for sale: [Provided that with the prior permission of the [District Excise Officer concerned], the licence can also import into Rajasthan Foreign liquor from outside India after obtaining an import licence from the Chief Controller Imports and Exports Government of India, after depositing necessary vend fee as required under rule 5-A of the Rajasthan Excise [Hotel Bar/club Bar/Restaurant Beer Bar Licences] Rules, 1973.] [Provided further that the licensee may directly purchase wine from a wholesale licensee holding a license under Rule 47(l)(a) of Rajasthan Excise Rules, 1956 on the basis of a permit issued by the District Excise Officer. The licensee shall also have to pay wholesale licence fee prescribed under Rule 69(1) of Rajasthan Excise Rules, 1956.] [3. Under this licence liquor including the draught beer is allowed to be consumed in whole of the licenced premises. The licensee shall however, het the bar and ‘store’ for liquor approved by the Excise Commissioner.] 4. No sales shall be made on dry days prescribed by the Excise Commissioner provided that this restrictions shall not apply to foreign tourists and visitors who can be served liquor on dry days also. [5. 24 Hours service/sale of Foreign Liquor will be allowed in the Hotel premises.] 6. (i) A true and detailed account of the licence fee on the balance of stock on 1st April of every year and the quantity purchased after that date through permits till the date of application of every transport permit along with the amount deposited for the fresh intended purchase shall be submitted to the District Excise Officer concerned along with the application of every permit for transport.(ii) A separate register of accounts of liquor served to the foreign tourists and visitors on dry days shall be maintained in the following proforma:-
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Serial No. |
Date |
Names and address of foreign tourists and visitors |
Nationality |
Passport No. |
Quantity of liquor served |
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1 |
2 |
3 |
4 |
5 |
6 |
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Excise Commissioner
I...............Licence No.............of.....................Hotel................place acknowledge the receipt of the licence granted to me and do hereby accept and undertake to abide by its terms and conditions. Date..............Signature of Licensee
Licence for the retail sale or foreign liquor at club.
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Licence No.................................. |
District....................... |
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Locality......................................... |
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Name of license holder............... |
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Name of approved salesman..... |
Licence for retail sale of foreign liquor is hereby granted to Shri ............... for sale of foreign liquor in the Club situated at premises ........... during the year ending March 31, 19 ........... on prepayment of initial fee of Rs.......(in words)..........Prescribed under Rule 69(1) of the Rajasthan Excise Rules, 1956 subject to the following special conditions and such other conditions as may be prescribed in this behalf from time to time by the Excise Commissioner and provisions of the Rajasthan Excise Act, 1950 and the rules framed thereunder.
Special Conditions
1. The licensee shall in addition to initial fee pay for the retail sale of foreign liquor fee per litre at the rate prescribed in Rule 69(1) of the Rajasthan Excise Rules, 1956 subject to the minimum fee of Rs.......... (in words)...............per year or a part thereof which shall be paid before the grant of licence. 2. If any time the fee assessed per litre exceeds the minimum fee paid, such excess shall be paid by the licensee before he obtain liquor from the wholesale dealer for sale. [Provided further that the licensee may directly purchase wine from a wholesale licensee holding a licence under Rule 47(l)(a) of Rajasthan Excise Rules, 1956 on the basis of a permit issued by the District Excise Officer. The licensee shall also have to pay wholesale licence fee prescribed under Rule 69(1) of Rajasthan Excise Rules, 1956.] 3. Sale of liquor shall be made only at the licensed premises of the club. The foreign liquor shall be served only to the Bonafide members of the Club and their guest. Sale of liquor shall not to be made to the minor members of the Club. Foreign liquor shall be served only in the room earmarked for the purpose of such other place in the Club as may be approved by the Excise Commissioner. 4. Guest of the Club will be allowed to consume liquor on the Club premises on special occasion/function with the prior permission of the District Excise Officer provided that such occasions/functions should not exceed twelve in one year. 5. Sale of liquor shall be made in glasses or by been bottles only. Such bottles will, on no account, be removed by the members from the premises. 6. No sales shall be made on dry days prescribed by the Excise Commissioner, provided that this restriction shall not apply to the Foreign Embassy. 7. No sale shall be made after 11 P.M. and before 7 A.M. 8. A true and detailed account of the licence fee on the balance of stock on 1st April of every year and the quantity purchased after that date through permit till the date of application of every transport permit alongwith the amount deposited for the fresh intended purchase shall be submitted to the District Excise Officer concerned alongwith the application of every permit for transport. [8A. Licenses of urban area shall upload daily stock position of beer/ wine etc. next day on web-site of the department or designated mobile app.] 9. With regard to any matter arising out of this licence, the licensee will not be entitled to bring any action in court at place other than Udaipur. 10. In case of default or infringement by the licensee or his servant any condition of this licence or any provision of the Rajasthan Excise Act, 1950 or the provisions of the Opium Act. 1878 or rules framed thereunder or any order passed by the Excise Commissioner it shall be competent for the Excise Commissioner to cancel this licence and to forfeit the initial fee and the licence fee and to impose on the licensee a penalty which may extend to Rs. 500/- (Rupees five hundred) and to recover from him the amount of penalty as arrear of land revenue. Date of Issue..........Excise Commissioner
Rajasthan, Udaipur
I.......... Licence No............Club............. Place-acknowledge the receipt of the licence granted to me and do hereby accept and undertake to abide by terms and conditions.Date...........................
Signature of licensee
[Rule 3(11)]
Licence for the Retail on Sale of Beer at Restaurant
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Licence No.................................. |
District....................... |
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Locality......................................... |
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Name of license holder............... |
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Name of approved salesman..... |
Licence for retail sale of Beer is hereby granted to..............for sale of Beer in his Restaurant situated at premises..............during the year ending march 31, 19.............on prepayment of initial fee of Rs........... (in words...............) prescribed under sub-rule (3) of Rule 3 of Rajasthan Excise (Grant of Hotel Bar/Club Bar/Restaurant Beer Bar) Licence Rules, 1973 and minimum fee of Rs.................. (in words..............) prescribed under Rule 69(1) of the Rajasthan Excise Rules, 1956 subject to the following special conditions and such other conditions as may be prescribed in this behalf from time to time by the Excise Commissioner and the provisions of the Rajasthan Excise Act, 1950 and the Rules framed thereunder.
Special Conditions
1. The licensee shall, in addition to initial fee, pay for retail sale of Beer, Fee per dozen at the rate prescribed in Rule 69(1) of the Rajasthan Excise Rules, 1956 subject to the minimum fee of Rs......... (in words................) per year or a part thereof which shall be paid before the grant of licence. 2. If at any time the fee assessed per dozen exceeds the minimum fee paid such excess shall be paid by the licensee before he obtains Beer from the wholesale dealer or Retail vendor of the local area for sale. Provided that with the prior permission of the Excise Commissioner, the licensee can also Import into Rajasthan Foreign Beer from outside India after obtaining an import licence from the Chief Controller, Imports & Exports, Government of India, after depositing necessary Vend Fee as required under rule 5 A of the Rajasthan Excise (Grant of Hotel Bar/Club Bar/Restaurant Beer Bar Licences) Rules, 1973. 3. Sale of Beer shall be made only at the licensed premises of the Restaurant. Beer shall be served to the consumers only in the room earmarked for the purpose of dining halls or such other place or places in the Restaurant as may be approved by the Excise Commissioner. 4. No sales shall be made on dry days prescribed by the Excise Commissioner, provided that this restriction shall not apply to foreign tourists and visitors, who can be served Beer on dry days also. 5. No sales shall be made after 11 P.M. and before 9 A.M. 6. (a) A true and detailed account of the licence fee on the balance of stock on 1st April of every year and the quantity purchased after that date through permits till the date of application of every transport permit alongwith the amount deposited for fresh intended purchase shall be submitted to the District Excise Officer concerned alongwith the application of every permit for transport.(b) A separate register of accounts of Beer served to the foreign tourists and visitors on dry days shall be maintained in the following proforma:-
|
Serial No. |
Date |
Name and address of foreign tourists and visitors |
Nationality |
Passport No. |
Quantity of Beer served |
|
1 |
2 |
3 |
4 |
5 |
6 |
|
|
|
|
|
|
|
Excise Commissioner
Rajasthan, Udaipur
I.........................Licence No............ of Restaurant ............. Place................ acknowledge the receipt of the licence granted to me and do hereby accept and undertake to abide by its terms and conditions.Date .........................
Signature of licensee
