(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by rules or an order in writing [grant or authorise an officer to grant] [These words were substituted for the words 'authorise or grant' by Bombay 26 of 1952, Section 21.] licences to a club approved by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government in this behalf to sell foreign liquor [to its member's holding permits.] [These words were added by Bombay 22 of 1960, Section 28(a).](2)Such licences shall be granted on the following conditions:[***] [Clause (a) were deleted, by Bombay 22 of 1960, Section 28(b)(i).](b)that no liquor shall be served to the holder of any permit in any room of the club to which the public have access at the time when any person who does not hold such permit is present;(c)that the club when authorised [in writing] [These words were inserted and the word 'and' at the end was deleted by Bombay 22 of 1960, Section 28 (b)(ii).] by any member who is the holder of a permit may stock the permitted quantity of liquor on account of such member [*****] [These words were inserted and the word 'and' at the end was deleted by Bombay 22 of 1960, Section 28 (b)(h).][***] [Clause (d) were deleted, by Bombay 22 of 1960, Section 28(b)(i).][***] [The Explanation was deleted, by Bombay 22 of 1960, Section 28(b)(iii).]
