17. Establishment or licensing of distilleries and warehouses.
- Subject to such restrictions or conditions as the [State Government] [Substituted by Rajasthan Act 38 of 1957.] may impose, the Excise commissioner may(a)establish a distillery or pot-still in which spirit may be manufactured under a licence granted under this Act;(b)discontinue any distillery or pot-still so established;(c)licence the construction and working of a distillery or pot-still or brewery on such conditions as the [State Government] [Substituted by Rajasthan Act 38 of 1957.] may impose;(d)establish or licence a warehouse wherein any excisable article may be deposited and kept without payment of duty; and(e)discontinue any warehouse so established.
