- Licences for the retail sale of foreign liquor for consumption 'on' or 'off' the premises shall be granted by the Deputy Commissioner with the previous sanction of the Excise Commissioner on fees prescribed in Rules 224 and 225 supra.Such licences shall ordinarily be granted in places where there is a proved demand on the part of a class of drinkers accustomed to foreign liquor, e.g., in large industrial centres or in towns where there is a population specially accustomed to drinking such liquor.A separate 'licence shall be required in each case for the privilege of selling liquor for consumption 'on' or 'off' the vendor's premises.
