216. Persons disqualified for being appointed salesmen or agents.
- The following persons are disqualified for being appointed as salesmen :(i)persons below 18 years ;(ii)persons convicted of offences under the Excise, Opium, Opium Smoking or Dangerous Drugs Act of of any non- bailable offence ;(iii)persons whose licences have been cancelled under the Excise, Opum or Dangerous Drugs Act or who have been held guilty of committing any serious shop malpractice ;(iv)persons of notoriously bad character or whose conduct is found otherwise undesirable;(v)persons suffering from any infectious or contagious disease ;(vi)persons, other than the licensee, having any pecuniary interest in the sales at the shop :Provided that in the case of persons falling under (ii), (iii) and (iv) above, the disqualification may , at any time, be removed by a written order of the Deputy Commissioner.
