- (i) Foreign liquor 'On' licensed premises licensed as hotels and restaurants and bars attached to such hotels and restaurants and also other premises licensed for 'On' sale of foreign liquor including Club 'On' licences shall be kept open for sale of liquor from 12 noon to 10 PM. Such premises may be kept open upto 12 midnight under a separate late closing licence issued by the Collector with the previous sanction of the State Government and on payment of a fee prescribed in rule 19(III) of these Rules.(ii)Temporary late closing licence : The Collector may, with the previous sanction of the Excise Commissioner, grant a temporary late closing licence to the holder of a licence for consumption 'On' the premises if he desires for keeping his bar open beyond the prescribed time limit on payment of a fee of Rs.5,000.00 per day up to a maximum of three days.
