A special license in form L-12-A may be granted for the retail vend of foreign liquor at a bar, when temporary arrangements for the sale of foreign liquor are required.Note :- At private or public functions at which a paid contractor supplies liquor for which he is paid, he must take out a license in form L.12-A whether he paid by each consumer or not. At private functions at which no paid contractor supplies liquor on payment, no licence is required. If a recognised club at such a function supplies liquor to non-members on payments by non-members it occupies the position of a contractor and a license must be taken out in form L.12-A. The maximum period of such license will not, except with the special permission of the Financial Commissioner exceed one month, i.e. from the first date of the validity of the license to the date immediately preceding that date in the succeeding month. If a license is granted for two or more days excluding an intervening day or days no fee shall be charged for the intervening day or days.
