34. Licences for shops for consumption of liquor on vendor's premises not to be granted at certain places.
- [(1) No new shop shall be licensed for the consumption of liquor on the vendor's premises,-(a)in a market place, or(b)at the entrance to a market place, or(c)in the close proximity to a bathing-ghat, or(d)within at least 500 meters from a place of worship, recognised educational institution, established habitat especially of persons belonging to Scheduled Castes and labour colony, mills and factories, petrol pumps, railway stations/yard, bus stands, agricultural farms or other places of public resort, or(e)within at least one kilometer from industrial, irrigation and other development project areas, or(f)in the congested portion of a village :Provided that the restriction on the minimum distance as mentioned under clauses (d) and (e) may be relaxed by the State Government in special circumstances.] [Substituted by S.R.O. No. 250/2005 dated 25.5.2005, O.G.E. No. 868 Dated 26.5.2005](2)So far as practicable, and established liquor shop licensed for the consumption of liquor on the premises shall not be allowed to remain on a site which would not under Sub-rule (1) be permissible for the location of a new shop.(3)In areas inhabited by Scheduled Tribes, country spirit shop shall not be licensed to be placed immediately on the side of main road or in any other prominent position that is likely to place temptation in their way.
