- No holder of a licence of the retail sale of country liquor and no holder of a licence for the retail sale of foreign liquor for consumption on the premises shall, under such a licence, sell such excisable article on credit, or receive any pledge for payment of the price thereof, or anything but money in exchange therefor :Provided that the holder of a hotel licence may sell foreign liquor on credit under such a licence (but not under a bar or restaurant licence or any other licence held by him) to bona fide lodgers in his hotel.Closure of licensed premises on approach of troops or on occurrence of riot
