280. Steamer, dining car or kitchen car retail 'on' licences.
- 'On' licences for the supply of foreign liquor for consumption during the course of their journey by bona fide travellers by rail or steamer shall be granted by the State Government on fees prescribed in Rules 244 and 245 of these rules. Licence granted under these rules may cover any of the following classes of vehicles or transport:(i)Steamers or other vessels employed in traffic in inland waterways;(ii)Railway dining cars, i.e., cars in which meals are served to passengers;(iii)Railway kitchen cars, i.e., cars in which food is prepared but served to passengers in their compartments.
