- Licences for wholesale vend or retail sale of foreign liquor by a co-operative society or association shall be granted by the Collector 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.Note : The expression 'Co-operative society or Association' means the society or association whether it is or is not incorporated under any law relating to companies or is not registered under the Societies Registration Act, 1860 when the profits (if any) derived from the business carried on by such association or society are divisible among the share holders or members thereof or subscriber thereto.
