- The term of the licence will ordinarily commence on the 1st day of April each year, and the licensee will be required to open his shop within 15 (fifteen) days from the date of granting (issue) of licence or any other date fixed by State Government failing which the authority who granted the licence shall at liberty to cancel it and the sum paid in advance or the security forfeited and the licence fee, or the estimated vend fee for the month will be levied from the licensee, the Collector being at liberty to resettle the country spirit at once. In cases of hardship, where the delay may have arisen from causes beyond the licensee's control, the Collector may, at his discretion, extend the time within which the shop may be opened. If a licensee is found to keep his shop habitually closed at intervals and thereby causes inconvenience to consumers, his licence may, after due warning and with the sanction of the Excise Commissioner, be cancelled, the advance deposit or security deposit be forfeited and the shop resettled under the usual conditions.In this rule, unless there is anything repugnant, the words "Shop" and "licence" shall include the country spirit shops, the India made foreign liquor shops, manufactories, Bonded Warehouses, Distilleries and Breweries and any other wholesale or retail licences, pass or permit granted under the provisions of this Rules.
