(2)When it becomes necessary under Sub-rule (1) to establish one or more than one warehouse outside or away from a distillery, for wholesale supply of country spirit to retail vendors in any area, whether with or without opening a distillery for the purpose, a person to whom the licence for such wholesale supply from one or more than one warehouse is granted under Sub-section (2) of Section 22, shall be selected in the same manner as specified in Rules 4 to 6 in Chapter II relating to grant of licence for supply of spirit from a warehouse within a distillery, so far as they may be relevant.
