(1)Settlement of country spirit shops shall be made giving adequate representation to the Scheduled Castes and Scheduled Tribes. Of the total number of shops to be settled in a sub-division, a minimum quota of such shops to be settled with persons belonging to Scheduled Castes and Scheduled Tribes shall be fixed on the basis of population of those communities in the Sub-division.(2)In making settlement to any person preference shall always be given to the educated unemployed youths or to co-operative and co-operative firms formed by such educated unemployed youth. Preference shall also be given to the person belonging to the more backward class, tea garden labourer, ex-tea garden community and economically backward sections.(3)The dependents of the persons who held any country spirit shop for a total period of ten consecutive years shall not be entitled to settlement of such or any other country spirit shop.Note: The term "educated unemployed youth" as mentioned in sub-Rule (2) of Rule 256 means a person not exceeding 38 years of age who has passed the H.S.L.C. or its equivalent examination and is without any employment.
