136. Licences for sale of medicate wines by a licensed dealer.
- Licences for sale of medicated wines and similar preparations mentioned in Rule 370(5) by a licensed dealer shall be granted by the Collector with the previous sanction of the Excise Commissioner on payment of an annual licence fee of Rs. 5000.00 (Rupees five thousand only).Provided that the licence will be renewed annually by the Collector on payment of licence fee if there is no adverse against the licensee.Note : The expression 'Licensed dealer' means a person who obtained a licence for sale of medicated wines and similar preparations to :(i)another licensed dealer for sales to public;(ii)a chemist, druggist or pharmacist to sell medicated wines and similar preparations.
