Every licence granted under the Act shall be subject to the following additional condition :(1)No fire or naked light shall under any circumstance be allowed inside the licenced premises.(2)All swinging light shall be suspended by metal wired or rods.(3)No inflammable or explosive substance, such as the petroleum, kerosene oil, fire works or gunpowder, in excess of the quantity required for one day use, shall be stored upon within the licenced premises.(4)The main doors, enumerated in column (4) of the licence shall always be left unfastened and unobstructed whilst the public are using the licenced premises.(5)No structural or material alteration shall be made in the licenced premises except with the Written permission of the Executive Officer.(6)No leper and no person suffering from an open sore or any loathsome infectious or contagious disease shall be permitted inside the licenced premises, if such person is found in any such premises, the licencee shall immediately report the fact to the Executive Officer and the licencee shall at his own cost take such steps as may be required by such officer to disinfect the place and to prevent the further spread of the infection.(7)The licenced premises shall not be kept open after 2 A.M. without special permission from the Executive Officer.(8)The licence shall not be transferred except with the prior permission of the Executive Officer.(9)The Executive Officer or any subordinate duly authorised by the Executive Officer the Health Officer and any Police Officer specially deputed to keep order during and entertainment in the licenced premises shall, at all times, have free access to the said premises to see whether the conditions of the licence are fulfilled.(10)The Executive Officer may add such other conditions not inconsistent with these rules, to licence as he may deem desirable in the interest of the health or safety of the public.Note. - Section 383 of the Act and Rules 581, 582, 584, and 589, shall be printed at the foot of the licence granted.
