(3)to a person who is known to be insolvent or who fails to provide adequate proof in support of his solvency :[Provided that nothing contained in this clause shall apply where the licence is granted to Star Hotels and Military Canteens.Explanation - For the purpose of this rule Star Hotels mean hotels of 1 to 5 Star Categories and 5 Star Deluxe Hotels as classified by Hotels and Restaurant Approval and Classification Committee constituted by the Government of India or, as the case may be, Hotel Classification Committee constituted by the Government of Orissa.] [Inserted by O.G.E. No. 703 dated 8.5.1989.]
