115. No compensation for closing a shop for temperance or prohibition.
- The tenderer for any Excise or opium shop should know that if he succeeds in getting settlement of any shop and if that shop is closed at any time during the currency of the licence, as a result of the operation of temperance or prohibition policy of the Government or otherwise, he will not be entitled to any compensation in that account.N.B.-Applicability of the instructions to ganja golas but not to foreign liquor, fixed fee licences and in excluded areas. - The above instructions except instruction no. 102 will apply to ganja gola also which is considered as a shop for the purpose of these instructions. They will not apply to foreign liquor and other fixed fee licensees and in the excluded areas.(2)Debarment Instructions
