- Notwithstanding anything to the contrary contained in any judgement, decree or order passed by any court and in any law for the time beign in force, the provision of this Ordinance shall prevail and have effect".]["22G. Grant of exclusive/special privilege of manufacture and/or wholesale supply of spiced country liquor. [Section '22G' Inserted by Act 3 of 1999.](1)The State Government may grant to any person/persons, on such conditions and for such period as it may think fit, the exclusive/special privilege of manufacturing and/or supplying wholesale and spiced country liquor within any specified local area. There may be more than one Grantee in an area of supply.(2)No Grantee of any exclusive/special privilege under sub-section (1) shall exercise the same unless or until he has received a licence in that behalf from the Collector or Excise Commissioner.(3)The fee for licences for the manufacture and/or wholesale supply of spiced country liquor shall be respectively at such rates as may be prescribed by the Board from time to time.]
