A license in form L.9 may be granted on the recommendation of the competent authority of military or Boarder Security Forces only for the sale of foreign liquor in military units, and in battalions Boarder Security Forces as the case may be. All canteens including unit run military canteens or those run regimentally on club lines or run by [Border Security Forces or National Security Guards or [Indo-Tibetan Border Police Force or Central Reserve Police Force] [1989 Legislative Supplement Part III dated 9.3.1989.]] shall be required to take out his license.
