292. Licence for sale of medicated wines by a licensed dealer.
- Licenses for sale of medicated wines and similar preparations mentioned in Order 35 (5) by a licensed dealer shall be granted by the Collector with the previous sanction of the State Government on payment of the fee prescribed in Rule 258 of these rules.Note. - The expression 'licensed dealer' means a person who obtained a licence for sale of medicated wines and similar preparations to-(i)another licensed dealer, or(ii)a holder of a licence for sale to the trade or to the public of foreign liquor, or(iii)a chemist, druggist, apothecary or keeper of a dispensary licensed to sell medicated wines and similar preparations.Restrictions under which and conditions on which licences permits and passes are granted
