(a)No licensed vendor shall allow any person to conduct sales in his licensed premises or to carry any opium on his behalf unless the name of such person shall have been previously submitted to the Deputy Commissioner, the Sub-divisional Officer or to the Superintendent of Excise for approval and endorsed by him on the licence.Females not to be employed. - No licences for sale of opium shall be issued to females nor shall they be appointed as saleswomen in shops for the retail sale of opium.(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.
