- Licences for wholesale vend of foreign liquor to retail vendors of foreign liquor and to the public in excess of the limit of sale by retail shall be granted by the Deputy Commissioner with the previous sanction of the Excise Commissioner on fees prescribed in Rule 223 supra. Such licences shall ordinarily be granted to vendors of a superior class.(B)Retail Vend of Foreign Liquor (Other than Rectified Spirit and Denatured Spirit)
