(6)(i)No person shall be allowed to own more than one Excise shop at a time. If any person is found to get settlement of more than one shop, he should surrender such shop retaining only one. The surrendered shop shall be resettled at his risk and any loss suffered by the Government on account of such re-sale shall be recovered from him.(ii)No shop shall be put up for settlement in a lot with another shop unless the previous sanction from the Excise Commissioner has been obtained.
