(a)Licences for the wholesale vend of denatured spirit shall be granted by the Commissioner on payment of fees prescribed in Rule 197 of these rules. The fees shall be payable annually in advance.(b)Retail licence for sale of denatured spirit. - Licences for the retail sale of denatured spirit shall be granted by the Deputy Commissioner with the previous sanction of the Commissioner on payment of fees prescribed in Rule 198 of these rules. The fees shall be payable annually in advance.Limit of possession of denatured spirit in excess of the limit of retail sale. - A retail licensee of such spirit shall not possess more than 300 litres at a time.Note. - As a general rule licences for he wholesale and retail vend of denatured spirit and for possession of such spirit shall not be granted to holders of 'on' and 'off' licences for potable foreign liquors.
