- Any holder of a hotel or restaurant licence, desirous of setting up and maintaining a bar or bars should apply to the Deputy Commissioner, for a separate licence for such bar. He should submit with his application a ground plan of the premises, specially indicating the room or rooms intended to be used for the purpose of the bar. If the Deputy Commissioner approves of the proposed arrangement for the bar, a separate bar licence may be granted to the applicant with the previous sanction of the Commissioner and on payment of a licence fee prescribed in Rule 191 of these rules, annually in advance.
