204. In certain circumstances licence not to be granted to holder of country spirit licence for retail sale of foreign liquor or outstill spirit or fermented tari.
- Without the special sanction of the Excise Commissioner, no licence shall be granted to the holder of a licence for the retail sale of country spirit manufactured in a distillery for the retail sale of foreign liquor or outstilled or fermented tari in a shop within twenty miles of his distillery.
