193. Commissioner may order closure of shops, or appoint official vendor in certain cases.
- If the non-settlement of any retail Excise shop is due to combination among vendors, or to absence of suitable tenderers or any other extraordinary but valid reason, the Excise Commissioner, on the report of the Deputy Commissioner may, in his discretion, either sanction the temporary closure of the shop, or appoint an official vendor to manage the shop. The appointment of official vendors should be restored to, only in extreme cases, and each such case must be reported to the State Government. The remuneration to be paid to an official vendor will be fixed by the Excise Commissioner in each case with reference to the sales effected, and may take the form either of a fixed monthly salary or of a commission on sales.
