(2)Such licences shall be issued on the following conditions:-(i)liquor shall be sold [***] [The words 'in sealed bottles' were deleted, by Bombay 26 of 1952, Section 12 (1).] to the permit holders [residing or boarding] [These words were substituted for the word 'residing', by Bombay 26 of 1952, Section 12 (2).] at the hotel,(ii)consumption of liquor sold shall not be allowed in any of the rooms of the hotel to which any member of the public has access.(iii)the holders of hotel licences shall pay the expenses of any officer of the excise establishment, if any, required for grant and control of permits on the premises [or for the supervision over the issue and consumption of foreign liquor in the hotel] [This portion was added by Bombay 22 of 1960, Section 20.].
