122. Employment of agents or salesman or servants by licensees.
(1)No licensee for the retail vend of any intoxicant, other than in case of a hotel, restaurant, bar, railway refreshment room, steamer or dining car in a train, or in case of a chemist or druggist holding a licence or permit under the Act, shall allow any person to conduct sales in his licensed premises unless the name of such person shall have been previously endorsed by him on the licence under his own signature.(2)A licensee shall not appoint more than four salesmen at a time without the previous sanction of the Superintendent and no salesman whose name is already entered in the licence shall be changed without the previous permission in writing of the Superintendent.(3)At the time of receiving the licence, a licensee for the retail sale of country spirit shall be required to give a list of agents and salesmen or servants appointed or to be appointed by him to the Superintendent and to furnish a declaration on the body and counterfoil of the said licence under his signature to the effect that, such agents or salesmen or servants are not debarred from being appointed or employed as such according to Condition No. 7 of the general conditions applicable to vend licences under the Excise Law.(4)Persons mentioned below are disqualified from being appointed as salesmen in any premises licensed under the Act or the rules thereunder:(i)persons below 18 years of age;(ii)persons convicted of offences under the law relating to Excise, Opium, Opium Smoking or Dangerous Drugs or of any non-bailable offence;(iii)persons whose licences have, been cancelled under the Act or under the Dangerous Drugs Act, 1930 ; or, who have been held guilty of charging more than the prescribed prices and adulterating intoxicants;(iv)persons of notoriously bad character;(v)persons suffering from any infectious of contagious disease;(vi)persons who are illiterate;(vii)persons other than the licensee, having any pecuniary interest in the sales at the shop :Provided that in the case of persons mentioned under Clauses (ii), (iii) and (iv) the disqualification may, at any time, be removed by a written order of the Collector or the Superintendent.(5)No licensee for the wholesale or retail vend of an intoxicant shall employ any person suffering from any infectious and contagious disease for any purpose in his licensed premises.
