168. Principles to be applied in fixing number of retail licences for liquor and ganga.
- The general principles stated below shall be applied by the Deputy Commissioner, as far as possible, in fixing the number of licences to be granted for the retail sale of liquor and ganja.Liquor and ganja shops should not be so separately distributed as to give to each a practical monopoly over a considerable area or at least such a monopoly should only be allowed when price can be effectively fixed. At the same time,two or more shops should not be equally convenient to a considerable number of persons. In other words, liquor or ganja shops need not be so limited in number as to make it practically impossible for a resident in a particular area to get his liquor or ganja, except from one particular shop ; but it should only be possible for him to obtain his requirements from two different shops at the cost of considerable inconvenience, and he ought to have as little freedom or choice in the matter, as possible.
