Proposals in connection with temporary fair licences shall ordinarily be submitted together with the annual settlement proposals for the sanction of Excise Commissioner, the dates of the fairs in connection with which such licences are required being ascertained beforehand. The reserved fee or (in the case of licences settled on the fixed fee system), the licence fee, shall be fixed with reference to the number of days the fair is expected to last, the fees and consumption of the previous year and the estimated daily attendance and they shall be high rather than low in comparison with those of the adjacent regular shops. Such licences will be granted sparingly and in no case shall a temporary fair licence be granted without the previous sanction of the Excise Commissioner. No licence shall be granted when the fair does not last more than one day or when the site of the fair is within one mile of any regular shop similar to that for which a temporary licence is desired. In no case shall a temporary shop be opened within 100 yards of a fair nor shall sales be permitted after 9 p.m. or before sunrise.
