(2)Permit in Form P-13 for service of Indian Liquor and Foreign Liquor at bar etc. - A permit in Form P-13 shall be granted by the Deputy Commissioner for service of Indian Liquor and Foreign Liquor at a bar, when temporary arrangements for the service of Indian Liquor and Foreign Liquor are required inside or outside but within the compound of the premises of licences in Forms L-15, L-16, L-17, L-28, L-29 on such terms and conditions as he may deem fit:Provided that if the liquor is served in the open, the area shall be properly screened off from the public view:Provided further that where the service of Indian Liquor or Foreign Liquor at a temporary bar at a place outside the compound of the licensed premises of holder of L-15 and L-16 licences when a temporary arrangement for service of India Liquor or Foreign Liquor is required in connection with National or International Conference, exhibition or function, the permit shall be issued with the prior approval of the Excise Commissioner, on such terms and conditions as the Excise Commissioner may deem proper.
