Whereas, the Government of Maharashtra
considers that the following rules further to amend the Maharashtra Country
Liquor Rules, 1973, should be brought into force at once, and therefore the rules
should be made without previous publication as provided by the proviso to
sub-section (3) of section 143 of the Maharashtra Prohibition Act (XXV of 1949)
; Now, therefore, in exercise of the powers
conferred by clauses (b), (g) and (h1) of sub-section (2) read with proviso to
sub-section (3) of section 143 of the Maharashtra Prohibition Act and of all
other powers enabling it in that behalf, the Government of Maharashtra hereby
makes the following rules further to amend the Maharashtra Country Liquor Rules,
1973, as follows namely: These rules may be called the Maharashtra
Country Liquor (2nd Amendment) Rules, 2019. In rule 25 of the Maharashtra Country Liquor
Rules, 1973, in clause (d), in sub-clause (iv), for the existing proviso the
following Proviso shall be substituted, namely: "Provided that, the licensed shops,
shall be shifted to premises where no shops with a similar license is situated
within the aerial distance of 1000 meters from the proposed premises.".MAHARASHTRA COUNTRY LIQUOR (2ND AMENDMENT)
RULES, 2019
PREAMBLE