22. Persons disqualified for being employed as salesmen or agents.
- The following persons are disqualified for being appointed as salesmen or agents :(i)persons below 18 years ;(ii)persons convicted of offences under the Excise, Opium, Opium Smoking or Dangerous Drugs Acts or of any non- bailable offence ;(iii)persons whose licences have been cancelled under the Excise, Opium or Dangerous Drugs Acts, 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 licensee, who have any pecuniary interest in the sales at the shop ;(vii)persons who have been declared by a Deputy Commissioner to be debarred from holding settlement of Excise or opium shops or from serving as a salesman in an Excise or opium shop :Provided that in the case of persons falling under (ii), (iv) and (vii) above, the disqualification may at any time be removed by a written order of the Deputy Commissioner alone.
