(2)No person holding or having an interest in a licence for the retail sale of opium [denatured spirit] [Inserted by GSR 55, dated 31.7.1976, Published in Rajasthan Government Gazette Part IV-C, dated 12.8.1976, [31-7-76].] or intoxicating drugs in a district may hold or possess any interest in a licence for the wholesale or retail manufacture or sale of foreign or country liquor in the same district;
