Section 93A in Rules Framed by Board of Revenue under section 90
93A. [ [Substituted by Notification No. 2/23-3/88-2 dated 3.8.1988.]
(1)Ayurvedic preparations manufactured under the Medicinal and Toilet Preparations (Excise Duties) Act, 1955 and capable of being used as ordinary alcoholic beverages shall be sold by wholesale to the licensed retailers only under a licence granted by the Collector of the district with the previous approval of the Commissioner of Excise.(2)The licence for the wholesale sale of such preparations shall be granted by the Collector of the district on such fee as may be prescribed from time to time.(3)The licence for the retail sale of such preparations shall be granted by the Collector of the district for such places and in such numbers as may be considered necessary by the Commissioner of Excise, and on such fees as may be prescribed from time to, time.(4)Such preparations shall be transported from the manufactory to the premises of the wholesale licensee or from the manufactory/premises of the wholesale licensee to the licensed premises of the retailers only under a pass granted in that behalf by the Collector of the district in which the licensed premises of the wholesaler/retailer are situated.(5)No person shall possess such preparations in quantities in excess of the limit of retail sale of such preparations without a permit granted by the Collector in that behalf.]Licensing and Regulation of bonded laboratories
