22. Grant of exclusive privilege of manufacture and sale of country liquor or intoxicating drugs.
(1)The Chief Commissioner may grant to any person, on such conditions and for such period as he may think fit the exclusive privilege-(a)of manufacturing, or supplying by wholesale,or(b)of manufacturing, and supplying by wholesale, or(c)of selling, by wholesale or retail, or(d)of manufacturing or supplying by wholesale and selling retail, or(e)of manufacturing and supplying by wholesale and selling retail, andany country liquor or intoxicating drug within any specified local area :Provided that public notice shall be given of the intention to grant any such exclusive privilege, and that objections made by any person residing within the area affected shall be considered before an exclusive privilege is granted.(2)No guarantee of any privilege under sub-section (1) shall exercise the same unless or until he has received a licence in that behalf from the Collector or the Excise Commissioner.
