(d)in the case of intoxicating drugs-(i)at a rate assessed on the area covered by a licence granted under the provisions of clause (b) of Section 15, or on the quantity or out-turn of the crop, cultivated or collected under such licence; or(ii)at a rate charged upon a quantity produced or manufactured under a licence granted under the provisions of clause (a) of Section 15, or issued from a warehouse established or licensed under clause (d) of Section 16;
