- (i) Licences for wholesale vend of foreign liquor shall be granted by the Excise Commissioner with the previous sanction of the State Government on payment of annual licence fees as may be prescribed by the State Government from time to time.(ii)Grant of retail sale of foreign liquor 'Off' or 'On' the premises : Subject to Rule 279 of the Rules, licence for retail sale of foreign liquor 'Off' or 'On' the premises shall be granted by the District Collector with the previous sanction of the State Government on payment of the annual licence fee as may be prescribed by the State Government from time to time.(iii)Licence for the wholesale vend for foreign liquor or retail sale of foreign liquor 'Off' the premises shall be granted for a period of three consecutive years.Provided further that the State Government may renew such licence for another term of one year, if there is nothing adverse against the licensee.(iv)Licence for retail vend of foreign liquor 'On' the vendor's premises shall always be for one year subject to renewal by the State Government on year to year basis if there is nothing adverse against the licensee.
