(1)In urban areas, the position of shops licensed for the consumption of liquor on the premises should be so fixed that persons entering them should not escape observation, and that supervision should be rendered easy but they should be so prominent as to compel attention.(2)The shops should not be located at sites to which the neighbours object on grounds, which upon enquiry appear to be reasonable and free from malice or ulterior motive and should, so far as possible, be at a reasonable distance from religious, education and of there similar buildings or institutions.Explanation. - The word "reasonable" should be interpreted according to the circumstances of the case.(3)In areas frequented by tea garden labour, country spirit shops should be located as far away as practicable from main roads and other conspicuous positions.(4)As a general rule while fixing location of country spirit shops the vicinity of markets, factories labour lines, places of worship and other places of public resort should be avoided.
