- A person who has been a licensed vendor may, on the expiration of the licence, and with the sanction of the Collector, sell wholesale to the succeeding vendor any intoxicant not exceeding 15 days saleable stock over the prescribed minimum which he is authorised under the conditions of his licence to sell and of which he has been lawfully in possession:Provided that the Collector shall have the power to dispose of any stock of country spirit not taken over by succeeding vendor:Provided that the intoxicant is fit for use and, in the case of country spirit, that it is within the limits of strength fixed for retail sale:Provided further that, if the Collector considers that the intoxicant or any part thereof is unfit for use or has otherwise deteriorated so as to be unsaleable, he shall cause the same to be destroyed without any compensation being claimable by the former licensed vendor.
