In the same manner the holder of a restaurant licence may apply for and obtain a hotel licence in addition to his restaurant licence for providing suitable accommodation for lodgers. A bar licence may similarly be obtained. Ground plans of the portions of the premises set apart for purpose of hotel, restaurant or bar should be submitted by the applicant for approval by the Deputy Commissioner before any such licence is granted. A bar or restaurant licence shall cover the sale of liquor only in the room or rooms specified in the licence.
