- (i) A person who has been a licensed vendor may, on the expiry or cancellation or withdrawal of his licence of country spirit shop, with the sanction of the Collector, sell wholesale to the succeeding vendor any intoxicant not exceeding 15 days saleable stock over the prescribed minimum which he is authorized under the conditions of his licence to sell and of which he has been lawfully in possession.Provided that the Collector shall have the power to dispose of any stock of country spirit not taken over by the succeeding vendor.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.Provided further that, if the Collector considers that the intoxicant or any part there of is unfit for use or has otherwise deteriorated so as to the unsaleable, he shall cause the same to be destroyed without any compensation being claimable by the former licensed vendor.(ii)A person who has been a licensee of IMFL/ Beer may, on cancellation or withdrawal of his licence, with the previous sanction of the Collector, sell intoxicants to a wholesaler or to any other IMFL/Beer licensee;Provided that the Collector shall have the power to sell the intoxicant to any IMFL/Beer licensee and the sale proceeds of the same shall, after deduction of the expenses and any other dues to the Government, be refunded to the licensee.
