- Premises (except hotels, restaurants, dak-bungalows and railway refreshment rooms) licensed in towns for the vend of foreign liquor or country spirit for consumption on the premises, shall have all doors for admission of the public opening only on the public road. Such premises must be so constructed that the interior thereof, where sales are effected, may be visible from the doorway. Private rooms for the sale of such liquor or spirit, where such are specially permitted by the Collector must also be visible from the doorway.
