17B. [ Licence for manufacture, etc., of portable liquor. [Substituted by Tamil Nadu Act No. 23 of 1981.]
- The State Government or subject to their control, the Collector may, subject to such conditions as may be prescribed, issue licence to any person or any institution whether under the management of Government or not, -(a)for the manufacture of liquor for human consumption -(i)for the purpose of sale to persons and institutions who hold permits or licences for sale of such liquor ;(ii)for other purposes permitted under this Act ; or(b)for the import, export or transport of liquor for human consumption.
