(5)Licences in Forms L-6, L-6FG, L-6FE, L-7, L-7FG, L-7FE,L-10, L-12, L-12F, L-14 for retail sale of Indian Liquor and Foreign Liquor for consumption "off" the premises: -(a)the licensee shall not sell liquor to any person for consumption "on" the premises.(b)the licensee shall not sell liquor to any other licensee:Provided that in case of licensees holding more than one licences, the transfer of stock from one licensed premises to another may be made with the prior approval of the Deputy Commissioner or any other excise officer authorized by him.
