(1)The State Government may lease to any person, on such conditions and for such period as it may think fit, the right-(a)of manufacturing, or of supplying by wholesale or of both; or(b)of selling by wholesale or by retail; or(c)of manufacturing or of supplying by wholesale, or of both, and selling by retail;and [x x x] [Omitted by M.P. Act No. 19 of 1964.] liquor or intoxicating within any specified area.
