35. General principles to be observed in granting licences for liquor shops.
- In granting licence for new liquor shops and as far as practicable, in granting licences for established liquor shops, the Collector shall have regard to the following principles:(a)a liquor shop shall not be inaccessible to consumer but it should not be such a situation as to obtrude itself on the attention of the public or to render persons passing by subject to annoyance from persons drinking;(b)in towns the position of a liquor shop should be so far that public persons entering it should not escape observation, and it should be such as to render supervision easy but it should not so be prominent as to compel attention;(c)a liquor shop should never occupy a position to which the near neighbours object on grounds which upon inquiry, appear to be sufficient and free from malice or ulterior motives.
