(1)The licensee shall neither give concession, rebate or discount on the sale price of liquor nor shall he give liquor as a gift.(2)Any transaction of the nature of gift or loan between the licensee and an excise officer is prohibited.(3)The licensee shall not receive any thing in barter for any intoxicant.(4)The licensee shall not permit any professional entertainment or dancing, or the playing of musical instruments or singing by professionals, to be carried on his premises in such a way as to attract the general attention of his customers:Provided that this condition shall not apply to a hotel or a restaurant or a club licensed in Forms L-15, L-16, L-17, L-28 and L-29, except insofar it is imposed by the Deputy Commissioner by general or special order. However, in the case of L-17 licensee only live singing/playing of instruments by professionals shall be allowed.(5)Every licensee shall, in respect of liquor sold by him, issue a cash memo and keep a counter-foil or duplicate copy thereof. Such cash memos shall be serially numbered, and bound in a book of hundred cash memos each and shall be signed by the licensee or his duly authorised agent and shall show the quantity and the name of the article sold by him or any other information as specified by the Deputy Commissioner.(6)(a)Every licensee shall maintain the registers, as prescribed or as specified by the Excise Commissioner, for the class of business carried on by him, and on the expiry of his licence, shall make them over to the Deputy Commissioner or some other excise officer empowered by him in this behalf under a valid receipt. The licensee shall mainta in and submit all the prescribed returns punctually and maintain true accounts of transaction from day to day in ink. He shall enter all the figures in English numerals and other particulars in Hindi, English, Gurumukhi or Urdu characters unless the Deputy Commissioner, by special order noted on the licence, permits the use of other numerals or characters;(b)if a licensee deals in liquor of more than one brand, he shall maintain accounts and submit returns brand-wise.(7)The licensee shall not permit the resort to his licensed premises of persons, whom there is reason to believe to be habitual criminals. He shall prevent gaming and disorderly conduct therein and shall give information to the excise officer or the nearest police officer of the resort to his licensed premises of any person suspected of having committed an offence or habitually committing offences for which under the Code of Criminal Procedure 1973, warrant would ordinarily issue, and of every irregularity committed therein, tending to disturb the public peace and he shall, at all times for police purposes, permit free access to the police to all parts of his licensed premises.(8)The licensee shall, at any time, produce for inspection on demand of any excise officer of the rank of Excise Inspector and above, his licence and his accounts and shall allow the inspection of his registers, stock and premises by the said officer.(9)The licensee shall maintain an inspection note-book with the pages numbered consecutively and hand it over on demand to any excise officer, of the rank of Excise Inspector and above, on a receipt being given therefor. Any punishment or warning incurred by the licensee, without forfeiture or cancellation of his licence, shall be recorded in the said note-book.(10)The licensee shall furnish to the Deputy Commissioner every year in the month of April a list of the persons employed or proposed to be employed in his licensed business. The licensee shall. not employ any person whose employment has been objected by the Deputy Commissioner.
