(1)A person who has been a licensed vendor may, on the expiration of his licence, with the sanction of the Collector, sell wholesale to another licensed vendor any intoxicant which he is authorised under the condition of his licence to sell and of which he has been lawfully in possession :Provided that the intoxicant is fit for use and, in the case of country spirit, that it is within the limits of strength fixed for retail sale.(2)If he is unable to dispose of them in this manner he shall, on the requisition of the Collector, surrender the licence to such officer as the Collector may appoint in this behalf; and the person to whom a new licence has been granted instead of the said licensed vendor, or, if no such new licence has been granted, then any licensed vendor of the intoxicant within the district shall, on the requisition of the Collector, be bound under penalty, if the Collector sees fit of forfeiting his licence, to buy the said intoxicant at such price as the Collector may adjudge, and in any quantity not exceeding that which the Collector may determine to be ordinarily saleable by him in fourteen days :Provided that, if the Collector considers that the intoxicant or any part thereof is unfit for use or has otherwise deteriorated so as to be unsaleable he shall cause the same to be destroyed without any compensation being claimable by the former licensed vendor.Fees in Respect of Licences, Permits or Passes Granted Under the Act
