121. Arrangement of premises for vend of intoxicants and of signboards.
(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.(2)Except in the case of hotels, restaurants, railway refreshment rooms, dining cars and steamers, and premises of chemists or druggists holding excise licences or permits, there shall be fixed in a prominent position at the entrance of all premises licensed for the retail vend of any intoxicant, a signboard showing in large characters the intoxicant sold therein, the name of the vendor, the period of currency of the licence; and in case of country spirit shops, also the strengths prescribed for retail vend and the maximum or minimum or fixed price as may be prescribed for each strength of such spirit.(3)A sign-board in a licensed Ganja or Bhang shop shall show the prescribed maximum, minimum or fixed retail prices, as may be in force, for the different denominations in weight for retail sale.(4)The prescribed minimum, maximum or fixed retail prices shown in a sign-board shall be lowered, enhanced or altered except under written orders of the Superintendent.(5)Subject to Sub-rule (2), the sign-board fixed in the licensed premises for sale of foreign liquor shall be written in the local vernacular as well as in English and the same with regard to country spirit or Ganja or Bhang shall be written in local vernacular.
