(5)If a licensee holds a licence in Form L-16, L-16F in conjunction with a licence in Form L-15, L-15F, he shall not, in pursuance of the licence in Form L- 15, L-15F, sell any liquor after the hours fixed as the closing hours for the licence in Form L-16, L-16F in any part of the licensed premises to which persons not residents in the hotel are admitted or in any room or bar adjoining or opening into any room to which persons not residents in the hotel are admitted.
