(16)Licence in Form L-28 and L-28F for service of Indian Liquor and Foreign Liquor at a club -(a)the licensee shall be authorised to sell Indian Liquor and foreign liquor by retail for consumption on the club premises to its members, but he shall not sell liquor to the persons below twenty-five years of age even if they are members of the club;(b)the licensee shall serve wine or beer in open bottles or in glasses and other Indian Liquor and Foreign Liquor only in glasses. Such bottles shall on no account, be removed by the members of the club from the premises;Provided that service of Indian Liquor and Foreign Liquor in a glass other than wine or beer shall not be less than 30 milliliters before the addition of any other liquid;(c)the licensee shall purchase liquor from the holders of licence in Forms L-1 and L- 1F;(d)the licensee is authorized to avail thirty guest nights per month;(e)Excise Commissioner may permit guest nights exceeding thirty per month;(f)the licensee shall obtain permit in Form P-13 from the Deputy Commissioner for holding guest nights;(g)liquor may be served in additional area including lawns of club on special request with the conditions that -(i)the permission for the additional area shall be granted on payment of additional licence fee as prescribed;(ii)the service of liquor in the additional area shall be allowed only from the main bar counter;(iii)seating capacity in additional area shall not be more than the seating capacity of main licence;(iv)additional area shall be screened off from the public view on roads and adjoining areas
