15. Enlistment and removal of names from the list of authorised dealers.
- The enlistment or removal of any name in the list to be maintained under rule 14 shall be at the discretion of the District Magistrate or any other authority to whom such powers have been delegated by a notification. The decision of the District Magistrate or the authority empowered by him in this behalf in regard to the enlistment of names or their removal, shall be final.
