(1)A licence for the retail sale of an intoxicating drug may be granted by the Collector in Form H.D. 7. It will empower the holder to purchase such drug from the warehouse to which the shop is attached or, with the Collector's permission, from any other warehouse in the State. The transport of an intoxicating drug to the retail vendor's shop shall be covered by an entry in his pass-book under the signature of the warehouse officer. The Collector may prescribe the period within which the drug must arrive at the retail vendor's premises.(2)Licenses for the preparation and retail sale of Majum and Monohar Gutka in Form H.D. 8 or any other form prescribed for this purpose may be granted by the Collector at a fee of [three] [Substituted by Notification No. 531-6521-VSR. dated 19-2-1981.] rupee per diem. Such licence shall be granted only to the person holding the licence for the retail sale of bhang for the locality.(3)[ Separate licences will be granted in Form H.D. 8 for the rate of Ghooty Bhang (Bhang Ghota) or sweets prepared from Bhang. The licensee may purchase bhang required for the above purpose from the shop or warehouse situated in the locality or town, as the case may be.] [Substituted by Notification No. B-1-52-89-CT-VSR, dated 25-3-1991.]
