- No licensee for the retail vend of any intoxicant other than (1) the licensee of a hotel, restaurant, bar, clubs, or (2) a chemist or druggist holding a licence or permit under the Excise Act, shall allow any person to conduct sales in his licensed premises or to carry any intoxicant on behalf of the licensee unless the names of such persons have been previously submitted to the Deputy Commissioner or the Superintendent of Excise for approval and endorsed by him on the licence.
