9. Effect of a no-licence or a limiting resolution when carried.
(a)For the period during which a no-licence resolution remains in force in any area, no licence whatsoever for the manufacture or sale of liquor or the transport of it for sale within the area in respect of which the resolution has been adopted, shall be issued on the expiry of the licences already in existence under the provision of the Excise law for the time being in force.(b)If a limiting resolution is carried the licensing authority shall on the expiry of the licence already in existence under the provisions of the Excise law for the time being in force reduce by one of the number of shops in the area for which licences are issued for the sale or manufacture of liquor.
