(10)Licences in Forms L-16 and L-16F for service of Indian liquor and Foreign Liquor in a bar attached to a hotel. -(a)the licensee shall not serve any Indian Liquor and Foreign Liquor at any premises of his hotel other than the premises of the bar and restaurants, if any, specified and endorsed on his licence:Provided that liquor may be served in additional area including lawns of hotels and reception rooms on special request with the conditions that:(i)the permission for the additional area shall be granted on payment of additional licence fee as prescribed;(ii)the service of liquor in the additional area shall be allowed only from the main bar counter;(iii)seat covers in additional area shall not be more than the seat covers of main licence;(iv)additional area shall be screened off from the public on roads and adjoining areas.(b)the licensee shall not store Indian Liquor and Foreign Liquor at any premises other than the store-room and bar specified and endorsed on his licence on payment of additional fee as prescribed;(c)the licensee shall serve wine or beer in open bottles or in glasses and other Indian Liquor and Foreign Liquor only in glasses:Provided that service of Indian Liquor and Foreign Liquor in a glass other than wine or beer shall not be less than 30 milliliters before the addition of any other liquid;(d)no licensee shall purchase liquor from any person other than the person holding licences in Forms L-1 and L-1F without the permission of the Excise Commissioner.
