263. Licence for possession of denatured spirit in excess of the limit of retail sale.
- Licences for possession for denatured spirit for domestic or business purposes in excess of the quantity fixed as the limit of private possession, shall be granted and issued by the Deputy Commissioner on payment of the fee prescribed in Rule 235 supra for possession of such quantity as may be specified in each case by the Deputy Commissioner.Note. - As a general rule licences for the wholesale and retail vend of denatured spirit and for possession of such spirit shall not be granted to country liquor licensees and holders of 'on' licences for potable foreign liquors.Restrictions under which and conditions on which licences, permits and passes are granted
