- Each application for the registration of salesmen should be decided on its own merits. It is not desirable that sanction to the mutation or registration of names of salesmen should be accorded mechanically or with undue liberality as experience shows that the appointment of salesmen is often resorted to by licensees in order to cover sub-letting and benami transactions. No hard and fast rule regulating the number of vendors who may be appointed can be laid down, but ordinarily two persons ought to suffice for the working of a shop. Applications for the appointment of salesmen should be referred to the local Excise Inspector or Sub-Inspector for report unless the officer passing orders on the application is personally acquainted with the character of the proposed salesmen. The names of the approved salesmen shall be endorsed on the licenses, under cover of which they are permitted to sell, and also on the counterfoils of such Licences. In the sadar sub-division the Superintendent of Excise is authorised to appoint or dismiss any salesman. In a sub-division the Sub- divisional Officer or the gazetted officer in charge of Excise should pass orders approving appointments and dismissals of salesmen for shops in Sub-division.
