171. Principles to be observed in selecting sites for liquor shops.
- (i) In towns, the position of shops licensed for the consumption of liquor on the premises should not be far from public places that persons entering them should escape observation, and that supervision should not be rendered easy, that they should not be so prominent as to compel attention,i.e., by occupying a whole site of a public square or a corner lot.They should never occupy sites to which the neighbours, object on grounds which, upon enquiry, appear to be reasonable and free from malice or ulterior motives, should, as far as possible be, at a distance from religious, educational and other similar buildings or institutions.(ii)As a general rule, the vicinity' of markets, factories, coolie-lines, ferries, bathing ghates, schools, railway-lines, place of worship, and other places of public resort, should be avoided.
