A license in form L.14-B may be granted for the vend of country spirit, on special occasions, subject to the following conditions :-(i)No special liquor license shall be granted for any fair where such a license has hitherto not been granted, or where having in the past been granted, it has now been discontinued. If a new fair is inaugurated, the Collector shall not grant a special licence without the consent of the Financial Commissioner.(ii)In the case of fair for which the special liquor licence have hitherto been granted, the Collector may continue to grant such licences. He should, however, take cognizance of any bona fide movement favouring prohibition, and he may without further sanction, decline to grant the special liquor license, if, on testing local opinion as provided in the Punjab Intoxicants License and Sales Orders, he is [fully] [Substituted for 'thoroughly' by Haryana Notification No. S.O.139/P.A.1/1914/S.59/2003 dated 25.11.2003.] satisfied that the discontinuance of such a license would be a measure approved by the un-questioned voice of the local opinion, and that such local opinion is free from any suspicion of connivance at illicit distillation.(iii)Licenses for recurring fairs of importance at which it is permissible under these rules to provide for the sale of country liquor should be included in the list of shops to be auctioned.C - Fees
