Licences for the wholesale or retail sale of intoxicants may be granted for a term of three consecutive years or for any shorter period commencing from the First April or any other date as may be specified by the State Government from time to time subject to the following provisions :-(1)temporary licenses may be granted for the retail sale of intoxicants on temporary and special occasions, e.g., fairs, regimental camps of exercise and similar other occasions. Such licenses shall be limited to the period for which such temporary or special occasions last but shall not in any case exceed three months ;(2)Season licenses for the sale of fermented tari may be granted for the period or periods as fixed by the Collector ;(3)Licences for wholesale of country spirit to the excise spirit warehouse shall be granted for a period not exceeding three years at a time ;(4)Notwithstanding anything contained in the said rule, the State Government may extend the term of the license of any whole-sale or retail sale of intoxicant for a period not exceeding three months at a time under such circumstances as the State Government consider
