(2)Notwithstanding anything contained in any judgment, decree or order of any court, tribunal or authority, every club, hotel, restaurant or any notified place having a licence shall be entitled to engage in the supply of liquor to members, guests or other persons for consumption of such liquor within the premises of such club, hotel, restaurant or notified place, irrespective of whether such club, hotel, restaurant or notified place, is located on or near any National of State Highway:Provided that, if any person obtains permit for serving of liquor at a private place, then such place shall be considered as notified place for the purpose of this section:[Provided that the above restriction shall not apply to the licensed liquor vends within the limits of Municipal areas. ]
