220. Prohibition of employment of persons convicted of certain offences by licensed manufacturers and wholesale dealers.
- No licensed manufacturer or wholesale dealer of any intoxicant shall employ or permit to be employed on his licensed premises any person who has been convicted of a non-bailable offence or of an offence under the Excise, Opium, Opium Smoking or Dangerous Drugs Act, except with the permission of the Deputy Commissioner, and that shall not be granted unless the Deputy Commissioner is satisfied that the offence was not such as to indicate any serious defect of character.Prohibition of sale of intoxicants to certain persons
