(1)The State Government may, by rules or an order in writing, authorise an officer to grant a vendor’s licence for the sale of foreign liquor.(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 approved by Government.(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 person outside the State, subject to such conditions as the Commissioner may impose;(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 according to such instructions as may be given by the Commissioner , or any officer authorized in this behalf by the Commissioner .
