200. Licences not to be granted to persons convicted of non-bailable offences, or to undesirable persons.
- Licences for the retail sale of any intoxicant shall not, ordinarily, be granted-(a)to any person who has been convicted by a criminal court of a non-bailable offence;(b)to former licensees who are in areas to Government or whose conduct have been found to be unsatisfactory, or who have been found guilty of any serious shop malpractice or breach of conditions of their licences;(c)to persons below the age of 18 years ;(d)to persons suffering from any infectious or contagious disease.
