(2)A vendor's licence shall be granted on the following conditions-(i)the stock of foreign liquor with the licensee (except what is permitted for the disposal in the shop) shall be kept by him at [godown] [This word was substituted for the word 'warehouse', by Bombay 22 of 1960, section l9(b)(i).] approved by Government.[***] [Clause (ii) was deleted, by Bombay 22 of 1960, section. 19(b)(ii).](iii)the licensee shall pay all rent, costs, charges and expenses incidental to warehousing and supervision.(iv)[ the licensee may sell any part of the stock of foreign liquor to foreign liquor licensees or to chemists, canteens, messes and clubs, holding licences in the State, or to any persons outside the State, subject to such conditions as the Director may impose; [These clauses were substituted for the original, by Bombay 22 of 1960, Section 19(b)(iii).](v)the licensee shall be permitted to sell foreign liquor only to holders of permits or authorizations;](vi)the licensee shall be entitled to keep in his shop such quantity of liquor as may be required by him from time to time for retail sale;(vii)the licensee shall keep accounts and shall dispose of [foreign liquor] [These words were substituted for the words 'the goods' by Bombay 22 of 1960, Section 19 (b)(iv).] according to such instructions as may be given by the [Director] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule], or any officer authorized in this behalf by the [Director] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule].
