- In order to prevent the increase of drunkenness, and the establishment of too many places of vend every opportunity should be taken to reduce the number of low-taxed spirit shops already licensed, due regard being had to the circumstances of the locality in which they are established. In any case where this appears to be necessary or desirable, the Collector may, with the previous sanction of the Excise Commissioner, restrict the capacity of stills to be licensed under the outstill system having regard to the ascertained local demand of liquor. The licences, shall where such condition is to be enforced, state the maximum capacity of the still or stills to be used.
