(2)Except in the case of hotels, restaurants, railway refreshment rooms, dining cars and steamers, and premises of chemists or druggists holding excise licences or permits, there shall be fixed in a prominent position at the entrance of all premises licensed for the retail vend of any intoxicant, a signboard showing in large characters the intoxicant sold therein, the name of the vendor, the period of currency of the licence; and in case of country spirit shops, also the strengths prescribed for retail vend and the maximum or minimum or fixed price as may be prescribed for each strength of such spirit.
