(6)"Licensed shop" means the business premises of a person licensed to sell liquor by retail under the Punjab Excise Act, 1914 (1 of 1914), as specified in the licence, but does not include any of the following places in which only foreign liquor is sold, namely :-(i)a club,(ii)a hotel,(iii)a restaurant bar,(iv)a railway refreshment room except that kept for Hindus and Muhammadans,(v)a railway restaurant car.
