303. Persons disqualified for being appointed as salesmen or agents.
- The following persons are disqualified for being appointed as salesmen:(i)Persons below 21 years of age;(ii)Persons convicted of offences under the Excise, N.D.P.S. Act or of any non-bailable offence;(iii)Persons whose licences have been cancelled under the Excise, N.D.P.S. Act or who have been held guilty of committing any serious shop malpractice;(iv)Persons of notoriously bad character or whose conduct is found otherwise undesirable;(v)Persons suffering from any infectious or contagious disease;(vi)Persons, other than the licensee, having any pecuniary interest in the sales at the shop;Provided that in the case of persons falling under (ii), (iii), (iv) above the disqualifications may, at any time, be removed by a written order of the Collector.
