Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(b) in Assam Opium Rules

(b)Salesman responsible for observance of the rules and conditions of licence. - No person shall conduct sales or shall carry any opium on behalf of a licensed vendor unless his name has been endorsed by the Deputy Commissioner, the Sub-divisional Officer or the Superintendent of Excise on the licence. Any salesman or agent whose name has been so endorsed shall, along with the vendor, be responsible for the observance of these rules and the conditions of the licence; the responsibility of such salesman or agent shall be in addition to and not in derogation of the responsibility of the licensed vendor.