(1)All licences granted under the Act shall be subject to the conditions specified in the form of general conditions of licence applicable to vend licences under the Excise Law as prescribed in the appendix to these rules.(2)All licences granted under the Orissa Dangerous Drugs Rules, 1965 for sale and possession of dangerous drugs containing any intoxicating drug shall also be subject to the general conditions of licence mentioned in Sub-rule (1).(3)All licences, permits and passes granted under the Act and the rules thereunder shall also be subject to the conditions as may be specified in the relevant forms prescribed in the appendix to these rules.(4)Any licence, permit or pass granted to a licensee under the Act or the rules thereunder shall be kept in the licensed premises of such licensee until the expiry, cancellation, suspension, withdrawal or surrender of the licence, permit or pass.
