30. (i) Register of licenses to be maintained for the district.
- The Collector shall cause a register of licenses and special licenses granted under these rules to be maintained for the district. The register shall contain the following particulars as to each license granted :(a)Date of granting the license.(b)Serial number for the year of the license.(c)Name, father's name, caste and residence of the person licensed; or in the case of a special license granted to a public servant, the official designation of the office in virtue of which the special license may be used.(d)Place or area for which the license is granted.(e)Kinds and values of stamps covered by the license.(f)Period for which the license is to continue in operation.(g)Amount of security (if any) taken.(h)Acknowledgement of the licensee.(i)Remarks relating to revocation, renewal, surrender, expiry, etc., of the license.(j)Date of destruction of the license.Note. - The register shall be separate for (1) non-judicial and (2) Court-fee stamps. The entries in the register should be revised annually when the time comes round for renewing the licenses. Every lapsed license should be called in and destroyed; at the same time the sale registers which vendors are required to maintain under license condition Nos. (xiii) and (xiv) should be inspected to see that they have been regularly and correctly maintained; this duty might be performed in outlying places by tahsildars or naib-tahsildars, and at the Sadr by the Treasury Officer, or some other officer appointed for the purpose by the Collector, for example, the Excise Inspector or Sub-Inspector. If it should appear that any licensee has ceased to sell, or that his sales are small with reference to the locality, his license should not be renewed, but another person should, if necessary, be licensed in his stead.The number of vendors shown in the Collector's annual statements should correspond with the number shown in the above register.(ii)Register of sub-licenses to be maintained by vendors. - Every ex officio and licensed vendor whose license empowers him to grant sub-licenses shall maintain a similar register of sub-licenses granted by him.(1)[(a) After giving the holder of a licence or special licence or sub-licence an opportunity of being heard, Sub-Registrar or the Joint Sub- Registrar as appointed under the Indian Registration Act, 1908, may issue him a written warning if he is found to have committed a breach of any of the rules or conditions of his licence. A copy of the warning shall be sent to the Collector for record; [Sub rule (1) substituted vide Haryana Government Notification dated 4.3.1983.](b)if the holder of a licence or special licence or sub-licence persists in committing the breach of any of the rules or conditions of his licence, the Collector, after giving an opportunity of being heard, may suspend his licence for a period not exceeding three months at a time. If the licence is found to have been suspended twice previously, then the licence of the vendor may be cancelled by him;(c)any person aggrieved by an order passed under clause (b) of sub-rule (1) may, within a period of thirty days from the date of the receipt of the order, prefer an appeal to the Commissioner of the Division;(d)notwithstanding anything contained in clauses (a), (b) and (c), the State Government may suo motu at any time call for the record of any proceedings or order of any authority subordinate to it for the purpose of satisfying itself as to the legality and propriety of such proceedings or order and may pass such order in relation thereto as it may deem fit;(e)any action taken under clauses (a) and (b) shall be recorded on the licence by the authority who has taken the action.]
