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State of Odisha - Section

Section 33 in The Orissa Excise Rules, 1965

33. Fixation of number of licences.

- The general principles that shall be borne in mind and shall so far as possible applied in fixing the number of licences to be granted for the retail sale of liquor for consumption on the premises of the vendor are -
(1)liquor shops shall not be so sparsely distributed as to give to each a partial monopoly over a considerable area; and
(2)two or more shops should not be equally convenient to a considerable number of persons.