- Any holder of a hotel licence desirous of setting up and maintaining a bar or bars or opening a restaurant in connection with a hotel should apply to the Collector for a separate licence for such bar and restaurant. He should submit with his application a ground plan of the premises, specially indicating the room or rooms intended to be used for the purpose of the bar or restaurant. If the Collector approves the proposed arrangement for the bar or restaurant a separate bar or restaurant licence may be granted to the applicant with previous sanction of the State Government on payment annual licence fees as may be prescribed by the State Government from time to time.
