- Prosecution of vendors for breach of conditions of licences, other than those of serious character, should not ordinarily be resorted to. These cases should be dealt with departmentally as far as possible. For minor irregularities a warning may be given in the first instance. For serious shop offences or where repeated warnings fail to correct a lessee his licence is liable to be cancelled. Attention is, however, called to Section 70 (1) of the Act which provides for compounding such offences.
