Rajasthan Fixation of Retail Sale Price of Denatured Spirit Rules, 1987

The Rajasthan Fixation of Retail Sale Price of Denatured Spirit Rules, 1987

Published vide Notification No. F. 1(14) Ex/spirit/87/840, dated 20-11-1970; Published in Rajasthan Gazette Extraordinary Part 4-C(1), dated 24-11-1987

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G.S.R. CR. - Whereas it is in public interest to fix the Retail Sale price of Denatured Spirit and spirituous preparations, therefore, in exercise of the powers conferred by clause (e)(iii) of Section 42 of the Rajasthan Excise Act, 1950 (Rajasthan Act 11 of 1950) the Excise Commissioner with the previous sanction of the State Government makes the following rules, namely:-

1. Short title and commencement.- (1) These rules may be called the Rajasthan Fixation of Retail Sale Price of Denatured Spirit or Denatured spirituous Preparations Rules, 1987.

(2) They shall come into force with effect from the date of publication in the Rajasthan Gazette, Extraordinary.

2. Retail Sale Price.- The retail sale price chargeable by a retail licensee of denatured spirit or denatured spirituous preparations shall not exceed the actual price paid by such Retailer to the Wholesaler plus profit of 20% on such price.