102. Conditions and restrictions on grant of licences.
- Licences for the retail, wholesale or sale-to-trade sale of an intoxicant under the Act or the rules thereunder shall be granted. Subject to the restrictions imposed in respect of retail sale. The privileges granted and the concessions made in those behalf by or under the Act or by the rules made under Section 89 and also to the conditions prescribed and, restrictions imposed in each case by these rules.
