102A. [ [Inserted by O.G. No. 26, Part III-A, dated, 12.7.1996, Notification No. 5427 dated 3.7.1996.]
No licence for Retail, Wholesale/or Sale to trade for any intoxicant shall be granted to any person, Company or Firm or their associates or family members of that person within the same district or anywhere else in the State, if that person, Company or firm omits wilfully or otherwise, to renew his existing licence in terms and conditions generally prescribed for all or to obtain fresh licence on being successful in any settlement by tender-cum-auction or otherwise. Names of such defaulters shall be circulated by Collectors to all concerned at the earliest.]
