(1)The StateJ Government may, by rules or an order in writing grant or authorise an officer to grant licence; to a club approved by the State Government in this behalf to sell foreign liquor to its member’s holding permits.(2)Such licences shall be granted on the following conditions :-(b)that no liquor shall be served to the holder of any permit in any room of the club to which the public have access at the time when any person who does not hold such permit is present;(c)that the club when authorised in writing by any member who is the holder of a permit may stock the permitted quantity of liquor on account of such member;
