Section 22(ii) in Haryana Liquor Licence Rules, 1970
(ii)In the case of fair for which the special liquor licence have hitherto been granted, the Collector may continue to grant such licences. He should, however, take cognizance of any bona fide movement favouring prohibition, and he may without further sanction, decline to grant the special liquor license, if, on testing local opinion as provided in the Punjab Intoxicants License and Sales Orders, he is [fully] [Substituted for 'thoroughly' by Haryana Notification No. S.O.139/P.A.1/1914/S.59/2003 dated 25.11.2003.] satisfied that the discontinuance of such a license would be a measure approved by the un-questioned voice of the local opinion, and that such local opinion is free from any suspicion of connivance at illicit distillation.
