(3)At the time of receiving the licence, a licensee for the retail sale of country spirit shall be required to give a list of agents and salesmen or servants appointed or to be appointed by him to the Superintendent and to furnish a declaration on the body and counterfoil of the said licence under his signature to the effect that, such agents or salesmen or servants are not debarred from being appointed or employed as such according to Condition No. 7 of the general conditions applicable to vend licences under the Excise Law.
