(1)Applications for wholesale or for retail vend or foreign liquor shall be made to the State Government in prescribed form.(2)Licences for the wholesale vend of foreign liquor or retail sale of foreign liquor 'off' the premises be granted for a period of three consecutive years :Provided that no person who held any such licence for a period of twenty-five consecutive years or more shall be eligible to get any such licence:Provided further that the Government may renew such licence for another term of three years subject to a maximum of two such renewals.(3)Licences for retail vend of foreign liquor 'on' the vendor's premises shall always be for one year subject to renewal on year to year basis if there is nothing adverse against the licensees.(4)Application for any foreign liquor licence shall be in the prescribed form.(5)Sub-rules (2) and (3) of Rule 206, sub-rules (4), (5), (6), (7) and (8) of Rule 208, Rule 19, sub-rule (1), (2), (3), (4), (5) and (6) of Rule 223, Rule 233 and Rule 234 supra shall apply mutatis mutandis, in the matter of grant of all foreign liquor licence.
