(2)The Collector may by a general or special order permit at his discretion the holder of a restaurant licence to supply liquor with food outside his licensed premises in private functions to a gathering of not less than a dozen persons. Such licensee shall, prior to each such function, obtain a written order from the person organising the function showing his name and address and the place of function, and shall retain such order in his licensed premises and produce the same on demand by an officer of the Excise Department authorised under Section 66 of the Act.
