- A person who has been a licensed vendor may, on the expiration of his licence, and with the sanction of the Deputy Commissioner, sell wholesale to another licensed vendor any intoxicant which he is authorised under the conditions of his licence to sell and of which he has been lawfully in possession : Provided that the intoxicant is fit for use.Provided further that, if the Deputy Commissioner considers that the intoxicant or any part thereof, is unfit for use or has otherwise deteriorated so as to be unsaleable, he shall cause the same to be destroyed without any compensation being claimable by the former licensed vendor.(2)Destruction of intoxicants deemed to be unfit for use
