(17)Licence in Form L-29, L-29F for retail vend of Indian Liquor and Foreign for consumption "on" the premises at club or mess whose members are exclusively Government servants and retired Government servants, including the members of armed forces serving or retired and such a club or mess is not running on commercial lines. -(a)the licensee shall sell Indian Liquor and Foreign Liquor by retail for consumption "on" the premises to its members only but he shall not sell liquor to a person below 25 years of age even if he is the member of the club;(b)the licensee shall serve wine or beer in open bottles or in glasses and other Indian Liquor and Foreign Liquor only in glasses . Such bottles shall, on no account, be removed by the members from the premises;(c)the licensee shall purchase liquor from the holders of licences in Forms L-1 and L-1F;(d)the licensee is authorized to avail thirty guest nights per month;(e)Excise Commissioner may permit guest nights exceeding thirty per month;(f)the licensee shall obtain permit in Form P-13 from the Deputy Commissioner for holding guest nights;(g)liquor may be served in additional area including lawns of club on special request with the conditions that -(i)the permission for the additional area shall be granted on payment of additional licence fee as prescribed;(ii)the service of liquor in the additional area shall be allowed only from the main bar counter;(iii)seating capacity in additional area shall not be more than the eating capacity of main licence;(iv)additional area shall be screened off from the public view on roads and adjoining areas.
