(1)The Collector may grant a late closing licence to the holder of a hotel or restaurant licence desirous of keeping his hotel or restaurant or bar open to a late hour than 10 p.m. on payment of the fees prescribed in Rule 248 of these rules.(2)The Controller may grant a temporary late closing licence to the holder of any hotel or restaurant licence on the occasion of festivals on payment of a fee of Rs. 10 per diem according to Rule 249 of these rules permitting him to make sales up to an hour not later than 1.30 a.m. but a later hour may be fixed with the sanction of the State Government.
