- If the non-settlement of any retail Excise shop is due to combination among vendors, or to absence of tenderers or to any other extraordinary but valid reasons, 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 temporary closure of the shops, 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 reference to the sales affected and it may take the form either of a fixed monthly salary or of a Commission on sales.Debarment Instruction
