- Licences for wholesale vend of foreign liquor (other than denatured spirit) to retail vendors of foreign liquor shall be granted by the Commissioner on payment of fees prescribed in Rule 190 of these rules in one instalment in advance. Such licences shall ordinarily be granted to vendors of a superior class.In areas in which for special reasons such a course may appear to be desirable, such licences may, with the sanction of the Government, be put up to auction subject to a reserved fee sanctioned by the Commissioner.
