4. Restriction on the number of liquor shops in a local area.
(1)An empowered local body may from time to time by resolution passed in accordance with its rules of business prescribe the maximum number of licensed shops at which liquor may be sold within its local area.(2)Such number shall be not less, in the case of a municipal committee, than one-third, and in any other case, than one-half of the total number of shops licensed by the Collector for the retail vend of liquor on 31st March, 1923, within the limits of such local area.(3)Such resolution shall take effect from the 1st day of April in the year next following the date on which it was passed.
