222. No retail foreign liquor licence to be granted to grantee of privilege of manufacturing and supplying by wholesale.
- No licence for the retail sale of foreign liquor shall be issued to any person who has been granted the privilege of manufacturing and supplying foreign liquor by wholesale to retail vendors or to any person who has a joint interest either directly or indirectly with the grantee of an exclusive privilege, as aforesaid, in such grant.Restrictions under which and conditions on which licences, permits and passes are granted
