179. Licence for sale of foreign liquor by Co-operative Society.
- Licence for the retail sale of foreign liquor by a Co-operative Society or Association shall be granted by the Deputy Commissioner with the previous sanction of the Commissioner on payment of a licence fee as prescribed in Rule 191 of these rules, in advance.Note. - The expression "Co-operative Society" or "Association" means any society or association whether it is or is not incorporated under any law relating to companies or is or is not registered under the Societies Registration Act, in force when the profits (if any) derived from the business carried on by such association or society are divisible among the shareholders or members thereof or subscribers thereto.
