120. Steamer, dining car or kitchen car retail 'On' licence.
- 'On' licences for the supply of foreign liquor for consumption during the course of their journey by the bona fide travellers by rail or steamer shall be granted by the Collector with the previous sanction of the State Government on payment of annual licence fees as may be prescribed by the State Government. Licence granted under these rules may cover any of the following:(i)Steamer or other vessels employed in traffic in inland water ways;(ii)Railway dining cars i.e. cars in which meals are served to passengers;(iii)Railway kitchen cars in which food is prepared but served to passenger in their compartments.
