- In respect of the entertainments of temporary nature, occasional licence may be granted [for a period not exceeding 45 days] [Substituted 'for a period not exceeding 30 days' by Notification No. G.S.R. 26, dated 24.4.2018 (w.e.f. 31.01.1957).] and for such hours and on such terms and conditions as may be specified in the licence for:(a)Consumption of foreign liquor on the payment fee @ Rs. 1000/- per day (when there is no sale and liquor is served);(b)Sale of foreign liquor on payment of licence fee @ Rs. 5000/- per day.Provided that a person having occasional licence, can lift draught beer from a brewery notwithstanding the provisions of rule 47 of these rules.[Provided further that no occasional licence for commercial places shall be granted other than the commercial places registered by District Excise Officer on payment of Rupees 5,000 per year, as a registration fee.] [Added by Notification No. G.S.R. 4, dated 1.4.2011 (w.e.f. 31.01.1957).]
