If the non-settlement of any retail excise shop is due to combination among vendors, or to absence of suitable tenderers or to any other extraordinary but valid reason, the Excise Commissioner, on a report of the District Collector or the S.D.O., as the case may be, 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 which should be resorted to only in exceptional cases, shall 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 deference to the sales effected and it may take the form either of a fixed monthly salary or of a commission on sales.
