Section 47(3) in Bihar and Orissa Excise Rules, 1919
(3)In areas inhibited by aboriginal tribes, country spirit shops shall not be licenced to be placed immediately on the side of a main road or in any other prominent position that may place temptation in the way of the aborigines:Provided that the restriction imposed by this sub-rule shall not apply to foreign liquors licences granted to hotels and restaurants for consumption on the premises.] [Inserted by S.O. 156 dated 15.3.1991.]
