13. Sale by persons whose licence or permit has expired.
(1)If a person who has been a licensed vendor, or a licensed druggist or a permit-holder has in his possession, after the expiration of his licence or permit, any excise opium which he is unable to dispose of, he shall within four days from the date of expiration of his licence or permit surrender the same to such officer or licensed vendor or vendors as the Deputy Commissioner may appoint, in this behalf, and any licensed vendor or vendors of the article within the district shall, on the requisition of the Deputy Commissioner, be bound under penalty, if the Deputy Commissioner sees fit, of forfeiting their licences to buy opium at such price as the Deputy Commissioner may determine :Provided that-(a) the Deputy Commissioner shall not require any licensed vendor to purchase any such opium in excess of the quantity which with the quantity (if any) already taken by the licensed vendor from the treasury will make up the full monthly ration, and (b) if such excise opium or any part thereof be declared by the Civil Surgeon or Sub-Divisional Medical Officer of the district or sub-division to be unfit for use, the Deputy Commissioner shall cause it or that part, to be destroyed without any compensation being claimable by the Former licensed vendor, licensed druggist or permit-holder.(2)All sales under this rule shall be endorsed on the duplicate copy of the purchaser's licence.
