(1)Settlement of country spirit shops shall be made giving adequate representation to the Scheduled Castes and Scheduled Tribes. Of the total number of shops to be settled in a sub-division, a minimum quota of such shop to be settled with persons belonging to Scheduled Castes and Scheduled Tribes shall be fixed on the basis of population of those communities in the sub-division.(2)In making settlement to any person preference shall always be given to the educated unemployed youths or to co-operatives and co-operative firms formed by such educated unemployed youth. Preference shall also be given to the person belonging to the more backward community of the other Backward classes.(3)While making settlement to such persons due consideration shall be given to the economic backwardness of the person seeking settlement. No person shall be considered economically backward unless the annual income of such person or his parent is less than Rs. 5,000. The direction issued by the State Government in this respect shall be scrupulously followed.(4)The dependants of the person who held any country spirit shop for a total period of fifteen consecutive years shall not be entitled to settlement of such or any other country spirit shop.Note. - The term "educated unemployed youth" as mentioned in sub- rule (2) of Rule 223 means a person not exceeding 35 years of age who has passed the H.S.L.C. or its equivalent examination and is without any employment.
