The State Government, or, subject to its control, the Deputy Commissioner, may grant a vendor’s licence subject to the following conditions:—(i)the stock of foreign liquor with the licensee (except what is permitted for disposal in the shop) shall be kept by him at a warehouse approved by Government;(ii)the licensee shall be allowed to select his own warehouse and fix its rent with the owner:Provided that on failure to select such warehouse, the warehouse shall be selected by the licensing authority;(iii)the licensee shall pay all rents, costs, charges and expenses incidental to warehousing and supervision;(iv)the licensee may sell any part of the stock of foreign liquor to licensees in the State or to any persons outside the State, subject to such conditions as the Commissioner may prescribe;(v)the licensee may sell only to holders of permits or authorisations;(vi)the licensee shall be entitled to keep in his shop such quantities of liquor as may be permitted by the licensing authority from time to time for retail sale;(vii)the licensee shall keep account and shall dispose of the goods according to such instructions as may be given by the Commissioner or any officer authorised in this behalf by the Commissioner.
