22. [ Grant of exclusive privilege of manufacture and sale of country liquor or intoxicating drugs or denatured spirit or any other intoxicant. [Substituted by Act 17 of 1982.]
(1)The State Government may grant to any person, on such conditions and for such period as it may think fit, the exclusive privilege-(a)(i)of manufacturing or supplying wholesale, or(ii)of manufacturing and supplying wholesale, or(iii)of selling wholesale or retail or(iv)of manufacturing or supplying wholesale and selling retail, or(v)of manufacturing and supplying wholesale and selling retail; any country liquor or intoxicating drug with any specified local, or(b)of manufacturing, storing, using, possessing, exporting, importing including wholesale or retail sale of liquor which after manufacture is denatured to render it unfit for human consumption and is thereby termed as denatured spirit, and any other intoxicant:Provided that public notice shall be given of the intention to grant any such exclusive privilege, and that any objection made by any person residing within the area affected shall be considered before an exclusive privilege is granted.(2)No grantee of any privilege under sub-section (i) shall exercise the same unless or until he has received a licence in that behalf from the Collector or the Excise Commissioner.]
