(4)Persons mentioned below are disqualified from being appointed as salesmen in any premises licensed under the Act or the rules thereunder:(i)persons below 18 years of age;(ii)persons convicted of offences under the law relating to Excise, Opium, Opium Smoking or Dangerous Drugs or of any non-bailable offence;(iii)persons whose licences have, been cancelled under the Act or under the Dangerous Drugs Act, 1930 ; or, who have been held guilty of charging more than the prescribed prices and adulterating intoxicants;(iv)persons of notoriously bad character;(v)persons suffering from any infectious of contagious disease;(vi)persons who are illiterate;(vii)persons other than the licensee, having any pecuniary interest in the sales at the shop :Provided that in the case of persons mentioned under Clauses (ii), (iii) and (iv) the disqualification may, at any time, be removed by a written order of the Collector or the Superintendent.
