43. Certain licences not to combine with any licence granted under clause (xiv) of section 2 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985).
- A licence under these rules, except a licence for the vend of medicated wines, denatured spirit and rectified spirit in Forms L-24, L-25 and L- 26 respectively, may not be combined with any licence for any dealings with any dangerous drug as defined in clause (xiv) of section 2 of the Narcotic Drugs and Psychotropic Substances Act, 1985 without the sanction of the Excise Commissioner.
