(11)Licences in Forms L-17, 17F, L-18, L-18F, L-19, L-19F and L-21,L- 21F for service of Indian Liquor and Foreign Liquor for consumption "on" the premises in independent restaurant. -(a)the licensee shall not serve Indian Liquor and Foreign Liquor at a premises other than the'one specified and endorsed on the licence:Provided that special permission may be granted to the holder of the above licences for service of liquor in additional area on the following terms and conditions, namely. -(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 and the additional area means the area located adjacent to the existing bar;(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 view;(b)the licensee shall not store Indian Liquor and Foreign Liquor at a place other than the store room and bar specified and endorsed on the licence;(c)the licensee shall serve beer and wine 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 Indian Liquor and Foreign Liquor from any person other than the one holding licences in Forms L-1 and L-1F, without the permission of the Excise Commissioner.
