(14)Licence in Form L-23 and L23F for the vend of Indian Liquor and Foreign Liquor in military canteen approved by the competent military authority. -(a)licence in Form L-23 shall be granted on the basis of dependency certificate issued by the Area Manager of the Canteen Stores Department, Delhi for sale of Indian Liquor and Foreign Liquor only in military unit;(b)the licensee shall not sell liquor, except such liquor as he may be permitted to sell;(c)notwithstanding anything contained in sub-rule (2) of rule 51, the licensee shall establish separate places of vend without taking separate licences in cases where a portion of a unit is detached for training and other purposes or is left behind;(d)the licensee shall not sell liquor of any description to persons other than those attached to the regiment for which his licence is granted or duly authorised by the competent military authority to use such canteens;
