32. Regulation of number of licences for any local area.
- The number of licences which may be granted for any local area shall be regulated by the needs of the people of that area, and no licence for the sale of any intoxicant in any local area shall be granted unless it is required either to meet an ascertained demand for such article or to counteract supply through illicit sources.Special provisions for foreign liquor licences - Provided that increase or decrease in the number of licences for sale of foreign liquor shall be subject to the prior approval of Government to be obtained by the Collector through the Commissioner.
