(1)No licensee shall sell liquor on the days, which are notified as dry days by the Excise Commissioner, with the previous approval of the Government from time-to-time:Provided that this restriction shall not apply to the service of liquor by the holder of a licence in Form L-15 to a resident in his room:Provided further that this restriction shall not apply to the service/sale of liquor by the holders of licence in the Forms L-16, L-17, L-19, L-20, L-21,. L-22, L-28, L-29, P-10 and P-13 on all dry days except Republic Day, Independence Day and Mahatma Gandhi's Birthday:Provided also that the Excise Commissioner, with the prior approval of the Government, may -(i)delete any day from or add any day to the list of dry days notified under this rule;(ii)permit consumption of liquor on any licensed premises on any dry day.
