Section 1(3) in Other Madhya Pradesh Rules made under the Madhya Pradesh Excise Act, 1915
(3)Any liquor shop licensed for consumption on the premised shall not be deemed to be situated within prohibited distance referred to in clause (b) of sub-rule (1), if at any time after such licence is granted, any institution (education or religious), hospital, or bus stand etc. referred to in clause (b) sub-rule (1) comes into existence within a distance of 50 meters or less from that shop :Provided that the provisions of this rule shall not apply (a) to a shop which is existing at the present site for the last three years as on 31st March, 1996, (b) to shops holding licence in Form F.L. LB. if they comply with the provisions of sub-rule (2).Explanation. - For the purposes of this rule :-(a)"Educational institution" means any pre-primary, primary or secondary school managed or recognised by any local authority or the State Government or the Central Government and any college affiliated to any University established by law, but does not including any coaching institution.(b)"Religious institution" means an institution for the promotion of any religion and includes temple, math, mosque, church or other place public religious worship which is managed or owned by a public trust registered under the Madhya Pradesh Public Trusts Act, 1951 or any enactment for the time being in force and shall include such other religious institutions as the State Government may by order specify in this behalf.(c)The distance referred to in clause (b) of sub-rule (1) shall be measured from the mid point of the entrance of the shop along the nearest path by which a pedestrian ordinarily reaches,-(i)the mid point of the nearest gate of the institution if there is a compound wall and if there is no compound wall the mid point of the nearest entrance of the institution, or(ii)the mid point of the nearest gate of the bus stand, station or Depot of Madhya Pradesh State Road Transport Corporation if there is a compound wall and if there is no compound wall the nearest point boundary of such bus stand, station or the Depot.(d)"Bus stand" means bus-stand of M.P.S.R.T.C. or Municipal Corporation or any other local body as the case may be.(e)"Hospital" means any hospital or nursing home run by State or Central Government or by any "charitable institution", where atleast facilities of ten beds are available for admission and treatment of 10 patients.]II. Period of Licence. - [(1) Licence for the retail sale of intoxicants shall be granted for a period not exceeding five years as the State Government may in each case or class of cases decide :Provided that occasional licences may be granted to provide for the temporary supply of intoxicants on Special occasions, but shall be only for the duration of such special occasion.] [Substituted by Notification No. 388-77-36-V-SR, dated 28-1-1976.]
