Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Excise (Second Amendment) Rules, 2010 [02 March 2010] CONTENTS 1. Short title and commencement 2. Amendment of rule 46C Rajasthan Excise (Second Amendment) Rules, 2010 [02 March 2010] In exercise of the powers conferred by section 41 of the Rajasthan Excise Act, 1950 (Act No.11 of 1950), the State Government hereby makes the following rules further to amend the Rajasthan Excise Rules, 1956 and orders with reference to the proviso to sub- section (3) of the said section that previous publication of these amendment rules is dispensed with as the State Government considers that they should be brought into force at once, namely: 1. Short title and commencement :- (1) These rule may be called the Rajasthan Excise (Second Amendment) Rules, 2010. (2) They shall come into force at once. 2. Amendment of rule 46C :- After the existing sub - rule (3) of rule 46 C of the Rajasthan Excise Rules, 1956, the following new sub - rule (4) shall be added, namely: " (4) No person shall transport denatured spirit from any State of India through the State of Rajasthan to any other State unless authorized by the Excise Commissioner of the exporting State. The consignment shall be sealed in the presence of authorised Excise Officer of the exporting State and the seal shall not be broken during transit through the State of Rajasthan. Such consignment shall be carried within the time and through the route specified by the Excise Commissioner of the State of Rajasthan along with an escort provided by the Excise Department of Rajasthan State. By order of the Governor, S.S. Rajawat, Dy. Secretary to the Government.