Section 338 in Rules under the United Provinces Excise Act, 1910
338. Persons to whom licence may be granted.
- Licence should only be granted to persons approved as suitable vendors. In particular they should not be granted to-(a)persons who have been convicted by a criminal court of a non-bailable offence;(b)former licensee who are in arrears to Government, or whose conduct has been found to be unsatisfactory, or who have been found guilty of any serious breach of the condition of their licences;(c)persons below the age of eighteen years;(d)persons suffering from any infectious or contagious disease.
