52. Declaration of dry days and conditions applicable thereto.
(1)No licensee shall sell liquor on the days, which are notified as dry days by the Excise Commissioner, with the previous approval of the Government from time-to-time:Provided that this restriction shall not apply to the service of liquor by the holder of a licence in Form L-15 to a resident in his room:Provided further that this restriction shall not apply to the service/sale of liquor by the holders of licence in the Forms L-16, L-17, L-19, L-20, L-21,. L-22, L-28, L-29, P-10 and P-13 on all dry days except Republic Day, Independence Day and Mahatma Gandhi's Birthday:Provided also that the Excise Commissioner, with the prior approval of the Government, may -(i)delete any day from or add any day to the list of dry days notified under this rule;(ii)permit consumption of liquor on any licensed premises on any dry day.(2)No licensee shall be entitled to any compensation on account of any addition to the list of dry days in accordance with clause (a) of proviso three to sub-rule (1).(3)The business premises of a licensee shall be kept closed on all dry days:Provided that the Assistant Commissioner may, by order in writing permit a licensee to deposit liquor in his premises, or to open the premises for any work other than sale, on a dry day on prescribed fee.
