296. Licences for the retail sale of any intoxicant shall not be grante.
(a)to any person who has been convicted by a criminal court of a non-bailable offence involving moral turpitude;(b)to former licensees who are in arrears to Government or whose conduct have been found to be unsatisfactory or who have been found guilty of any serious shop malpractice, or breach of conditions of their licences;(c)to any person who is in arrear in respect of any Government revenue or dues or is defaulter in respect of repayment of any Government loan;(d)to persons suffering from any infectious or contagious diseases;(e)to persons of unsound mind.(f)to persons below the age of 21 years.
