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[Cites 0, Cited by 0] [Section 121] [Entire Act]

State of Odisha - Subsection

Section 121(1) in The Board's Excise Rules, 1965

(1)Premises, other than hotels, restaurants and railway refreshment rooms, licensed for the vend of foreign liquor or country spirit for consumption on the premises shall have all doors for admission of the public opening only on to a public road or path and be so constructed that the interior thereof where sales are affected may be visible from the doorway and the rooms in which sale is conducted shall be well lighted and be visible from the doorway.