Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] State of Odisha - Subsection Section 35(a) in The Orissa Excise Rules, 1965 (a)a liquor shop shall not be inaccessible to consumer but it should not be such a situation as to obtrude itself on the attention of the public or to render persons passing by subject to annoyance from persons drinking;
