(1)Save as provided in sub-rules (2) and (3), the holder of a licence for the sale of an intoxicant shall not sell the intoxicant at any place other than on the premises specified in that behalf in his licence.(2)The Collector may by a general or special order permit at his discretion the holder of a restaurant licence to supply liquor with food outside his licensed premises in private functions to a gathering of not less than a dozen persons. Such licensee shall, prior to each such function, obtain a written order from the person organising the function showing his name and address and the place of function, and shall retain such order in his licensed premises and produce the same on demand by an officer of the Excise Department authorised under Section 66 of the Act.(3)The holder of a licence for the sale of foreign liquor to the public for consumption 'off' the premises or to the trade may supply such liquor to a customer at any place other than his licensed premises if-(a)a written order for supply of such liquor has been received such licensee, or(b)in the case of verbal or telephonic order, such order has been reduced into writing by such licensee in an order register to be maintained by him, and(c)the order shows the name and address of the person for whom the order is placed, the description and quantity of liquor ordered and the date and time of receipt of such order.On receipt of an order referred to in this sub-rule the licensee therein mentioned may deliver such liquor to a customer out of his licensed premises ; provided that-(i)the supply of such liquor is made either by himself or by his agent previously approved by the Collector ; and(ii)such liquor is covered by a challan or bill specifying the name and address of the customer, the description and quantity of the liquor despatched, the price, if paid, or the fact that the supply is on credit, and the time and date of despatch of such liquor.(4)Foreign liquor shall not be supplied to a customer under Sub-rule (3) unless the accompanying challan or bill mentioned in proviso (ii) to that sub-rule is signed by such customer or his representative specifying the time or receipt of the liquor and the price, if any, paid by him as an acknowledgment of receipt of such liquor.
