103A. [ [Inserted vide BOR Notification No. 2852-Ex. dated 12.4.2004, OGE No. 603 dated, 29.4.2004.]
The Exclusive privilege Holder of any I.M.F.L. 'OFF' shop in six major cities of Orissa, namely Cuttack, Bhubaneswar, Puri, Sambalpur, Rourkela and Berhampur, desirous of holding a Permit Room (where the customer can stand and drink) adjacent to his licensed premises may be permitted by the Collector to hold the same by taking a separate licence in Form No. F.L. 2(A), subject to payment of Rs. 1,00,000/- per annum payable in lump sum prior to grant of such licence for permit room :Provided that the Superintendent of Excise shall cause a personal enquiry on receipt of any such proposal from an Exclusive privilege Holder of a F.L. 'OFF' shop and shall satisfy himself that the permit Room adjacent to the licensed premises is suitable and free from objections, whereafter he shall propose the Collector for grant of permit Room in Form No. F.L. 2(A).]
