Foreign liquor sold for consumption on any licensed premises (including licensed hotels, dak-bungalows, dining cars, steamers, restaurants and bars in hotels, restaurants, theatres, cinemas or other places of public resort or entertainment) shall not be removed therefrom by any person and all such liquor sold for consumption, on the licensed premises shall be consumed within the hours during which the licensed premises may' be kept open and no person shall be allowed or suffered to possess any quantity of liquor so sold before or after such hours.
