(12)Licences in Forms L-20 and L-20F for service of Indian Liquor and Foreign Liquor in a bar or a dining car in a luxury train. -(a)the licensee shall be India Tourism Development Corporation, a State Tourism Development Corporation, its units or any other agency, approved by the Excise Commissioner;(b)the licensee shall not serve Indian Liquor and Foreign Liquor at any premises other than the premises of the bar or dining car specified and endorsed on the licence;(c)the licensee shall serve wine or beer in open bottles or glasses and Indian Liquor and Foreign Liquor only in glasses:Provided that service of Indian Liquor and Foreign Liquor in a glass other than wine or beer shall not be less than 30 milliliters before the addition of any other liquid;(d)the licensee shall serve Indian Liquor and Foreign Liquor for consumption "on" the premises only to bona fide passengers boarding the train;(e)the licensee shall not serve Indian Liquor and Foreign Liquor to persons employed in railway service on train;(f)the licensee shall be required to take licence for service of Indian Liquor and Foreign Liquor from the excise authorities of those states through which the train passes;(g)the licensee shall not purchase liquor from any person other than the person holding licence in Forms L-1 and L-1F without the permission of the Excise Commissioner;(h)in the event of dismantling of bar in the train for any reason, whatsoever, the licensee shall intimate the stock position of liquor to the Excise Commissioner and it may be disposed of in the manner as decided by him.
