80. Licence in Form L-26 for the retail vend of rectified spirit.
(1)(a)No licensee shall have in his possession at any time rectified spirit in a quantity in excess of the prescribed possession limit, without the prior sanction of the Excise Commissioner. The Excise Commissioner may permit the possession of rectified spirit by a licensee up to 50,000 litres. Permission to licensee to possess more than 50,000 litres of rectified spirit at any time shall be granted with the previous sanction of the Government;(b)The licensee shall satisfy himself about the bona fide of the purchaser to ensure that the rectified spirit is required for the genuine use and the purchaser is not a person of ill-repute or bootlegger or an agent of a bootlegger. In all cases where a person comes to purchase spirit repeatedly, the licensee shall be bound to inform the Deputy Commissioner.(2)The licensee shall not reduce the strength of rectified spirit below what it was when he purchased it.(3)The licensee shall not sell rectified spirit except for bona fide medicinal, industrial and scientific purposes.(4)Except with the sanction of the Deputy Commissioner the licensee shall not sell rectified spirit in any one transaction more than the quantity, which the purchaser is permitted to possess at any one time.
