- The holder of a licence under the outstill system pays to Government a certain sum per mensem for working between sunrise and sunset a single still only, and for the sale of his spirit under conditions laid down in the licence. No still-head duty is levied. No definite area to be supplied by any shop is fixed, but practically it is regulated by the situation of other shops similarly licensed and of shops drawing their supplies from a distillery established under the orders of Provincial Government. The general rule is that no two outstills should be within five miles of one another or so near each other as to affect injuriously one another's sale of liquor and no new shop should be opened within such a distance from an already existing one as to draw away any of its custom, special care being taken in regulating the distances, so that the cheaper liquor of an outstill may not find its way to a distillery shop.
