45. To whom licences for sale of intoxicants not to be granted.
- Licences for the retail sale of intoxicants shall not ordinarily be granted-(1)to a person, who has peen convicted by a Criminal Court of a non-bailable offence; or(2)to a former licensee who(a)is in arrear to Government; or(b)whose conduct has been found to be unsatisfactory; or(c)who has been found guilty within the previous five years of any serious breach of the conditions of his licence; or(3)to a person who is known to be insolvent or who fails to provide adequate proof in support of his solvency :[Provided that nothing contained in this clause shall apply where the licence is granted to Star Hotels and Military Canteens.Explanation - For the purpose of this rule Star Hotels mean hotels of 1 to 5 Star Categories and 5 Star Deluxe Hotels as classified by Hotels and Restaurant Approval and Classification Committee constituted by the Government of India or, as the case may be, Hotel Classification Committee constituted by the Government of Orissa.] [Inserted by O.G.E. No. 703 dated 8.5.1989.]
