.-(1) Every license granted under these rules shall be held subject to the conditions specified therein and shall contain all the particulars which are contained in the Form specified under these rules.(2)One copy of the plan or plans for the licensed premises signed in token of approval by the licensing authority shall be attached to the license which shall form part of such license, and an identical copy shall be filed for record in the office of the licensing authority, except in the case of license in Form XVIII.
