31. Licence for sale of intoxicants to be subject to certain conditions.
- Licences for the wholesale or retail vend of intoxicants may be granted for one year from the 1st April to the 31st March following, subject to the following provisions :(1)Licences for the retail vend of pachwai may be granted for any number of years up to three beginning on the 1st April in cases where the Commissioner considers this advisable.(2)If any licence is granted at any time after the 1st April it shall be granted only up to the 31st March next following.(3)Season licences for the sale of either fresh or fermented tari may be granted for periods fixed by the Collector.(4)Temporary licences may be granted to provide for the supply of intoxicants on temporary and special occasions, like fairs, regimental camps or exercise etc., and shall be limited to the period during which such temporary or special occasions last.(5)Wholesale licences for the supply and sale of intoxicants may be granted for any number of years not exceeding five as the Board may decide in each case.(6)[ If, for any reason, it becomes so necessary licences for the wholesale or retail vend of intoxicants may be granted for any shorter period.] [Inserted by S.R.O. No. 774/70-Dated/29.9.1970.]
