(1)A person who has been a licensed vendor may, on the expiration of his licence, with the sanction of the Collector, sell wholesale to another licensed vendor any intoxicant which he is authorised under the condition of his licence to sell and of which he has been lawfully in possession :Provided that the intoxicant is fit for use and, in the case of country spirit, that it is within the limits of strength fixed for retail sale.
