(1)No new shop shall be licensed for the consumption of liquor on the vendors' premises,-(a)in a market place, or(b)at the entrance to a market-place, or(c)in close proximity to a bathing ghat, school, Hospital, place of worship, factory or other places of public resort, or(d)in the congested portion of a village.(2)So far as practicable, an established liquor shop licensed for the consumption of liquor on the premises should not be allowed to remain on a site which would not, under clause (1) of this rule, be permissible for the location of a new shop.(3)In areas inhabited by aboriginal tribes or tea garden coolies, country, spirit shops not be licensed to be placed immediately on the side of a main road or in any other prominent position that may place temptation in the way of such persons.
