Section 16 in The Himachal Pradesh Excise Act, 2011
16. Establishment or licensing of distilleries, breweries winery or warehouse.
- The Financial Commissioner, subject to such restrictions or conditions as the State Government may impose, may -(a)establish a distillery in which spirit may be manufactured under a license granted under section 15;(b)discontinue any distillery so established;(c)license the construction and working of a distillery or brewery or a winery;(d)establish and license a warehouse wherein any liquor may be deposited and kept without payment of duty;(e)discontinue any warehouse so established; and(f)make rules regarding -(1)grant of licenses for distilleries, stills, breweries or wineries;(2)the security to be deposited by the licensee of a distillery, brewery or winery;(3)the period for which the license shall be granted;(4)the inspection and examination of such distillery, brewery or winery and the warehouses connected therewith and of the spirit or fermented liquor made and stored therein;(5)the management and working of the distillery, brewery or winery;(6)the form of accounts to be maintained and the returns to be submitted by the licensee;(7)the upkeep of buildings and plant;(8)the size and description of stills, and other plant;(9)the manufacturing, storing and passing out of spirit or fermented liquor and the contents of passes;(10)the prices to be charged by the licensee; and(11)any other matters connected with the working of distilleries, breweries or wineries.
