- The Commissioner may with the previous approval of the Government-(a)establish a public distillery, or authorize the establishment of one or more private distilleries, in which liquor may be manufactured under a licence granted under this Act;(b)establish a public warehouse, or authorize the establishment of one or more private warehouses, wherein [excisable articles] [Substituted by Amendment Act 11 of 1973.] may be deposited and kept without payment of duty; and(c)discontinue any public or private distillery or warehouse so established.[Explanation. - Any warehouse authorized to be established within the licensed premises of the distillery, brewery or winery, as the case may be, shall constitute as private bonded warehouse of the said manufacturing units.] [Inserted by the Amendment Act 20 of 2001.]
