46. Restriction on grant of licence for retail sale of distillery spirit or tari and foreign liquor.
- [(1) No licence shall be granted to an outstill licensee for the retail sale of distillery spirit to tari in a shop within five miles of his outstill.(2)No licence for retail vend of foreign liquor shall be granted to a person holding licence for wholesale vend for foreign liquor.(3)Licence for sale of foreign liquor consumption 'off' the vendor's premises shall not be granted to a person holding licence for sale of foreign liquor for consumption on the vendor's premises and vice versa.(4)Licence for sale of foreign liquor for consumption off the vendor's premises shall not be granted to a person holding licence for the retail vend of foreign liquor in a hotel to be consumed on the premises and vice versa.(5)No licence for retail sale of foreign liquor shall be granted to a person holding licence for sale of country liquor.] [Substituted by Notification No. 33-III-Ex-61/66-dated/9.3.1966.]
