254. Railway refreshment room retail 'on' and 'off' licences.
- "On" licences for the supply of foreign liquor for consumption on the premises in railway refreshment rooms to bona fide passengers and other persons having meals in such rooms shall be granted by the Deputy Commissioner with the previous sanction of the Excise Commissioner on fees prescribed in Rules 224 and 225 of these rules. A separate 'off' licence for the privilege of selling liquor to bona fide railway passengers and members of the Railway staff for consumption "off" the premises shall be required and may be granted by the Deputy Commissioner on fees prescribed in Rules 224 and 225 of these rules.
