211. Principles to be observed in granting licences for liquor shops.
- (i) In towns, the positions of shops licensed for the consumption of liquor on the premises should not be far from public places that persons entering them should escape observation, and that supervision should not be rendered easy, but they should not be so prominent as to compel attention, i.e., by occupying a whole site of a public square or a corner lot.They should never occupy sites to which the neighbours object on grounds which upon enquiry appear to be reasonable and free from malice or ulterior motives and should, so far as possible, be at a distance from religious, educational and other similar buildings or institutions.(ii)As a general rule, the vicinity of markets, factories, coolie-lines, ferries, bathing ghats, schools, places of worship, and other places of public resort should be avoided.
