(12)Tenderers for country spirit shops in districts contiguous to Nagaland, Meghalaya, Mizoram, Manipur, Tripura, Arunachal Pradesh, West Bengal, Bangladesh and Bhutan are prohibited from holding any interest, direct or indirect, in liquor shops in these states and territories. Infringement of this condition will result in the cancellation of the licence granted, together with any other penalty prescribed under the Act, Rules or licence.
