(1)Notwithstanding the provisions of Section 26 of the Act premises licensed for the vend of country liquor and foreign liquor, other than hotels and restaurants may be closed at any time for the preservation of peace and such premises which are on the line of march of troops shall be closed -(a)while troops are passing or are encamped in the vicinity; and(b)on the requisition of the 'Officer-in-Command' during the passage of troops.(2)Provisions of Sub-rule (1) may be applied by the Collector to hotels and restaurants so far as regards the sale of liquor when such action may be found necessary.(3)[ (i) The licenced premises for retail sale of foreign liquor or country liquor in the respective areas and adjoining areas shall remain closed for such period as the Election Commission of India or the State Election Commission of Orissa directs on account of election of by-election to the Lok Sabha, Bidhan Sabha, Zilla Parishad, Panchayat Samiti, Grama Panchayat and other local bodies, as the case may be specially declared as "dry days" on account of such election or by-election.(ii)All licenced premises for retail sale of foreign liquor or country liquor shall remain closed on the 2nd day of October every year on account of the birth day of Mahatma Gandhi which has been specifically declared as dry day.No compensation shall be payable for closure of licenced premises during such days.] [Substituted vide BOR Notification No. 6409 dated 1.10.1999, O.G. No. 19/2.6.00.]
