Licences for possession of denatured spirit for domestic or business purposes, in excess of the quantity fixed as the limit of private possession, shall be granted and issued by the Collector with the previous sanction of the Excise Commissioner on payment of the fee Prescribe in Rule 255 supra for possession of such quantity as may be specified in each case by the Collector.Note. - As a general rule licences for the whole-sale and retail vend of denatured spirit and of possession of such spirit shall not be granted to country liquor licences and holders of 'on' licences for potable foreign liquors.Medicated Wines
