The State Government may—(a)establish a distillery in which spirit may be manufactured in accordance with a licence issued under this Act on such conditions as the State Government deems fit to impose;(b)discontinue any distillery established;(c)licence, on such conditions as the State Government deems fit to impose the construction and working of a distillery or brewery;(d)establish or license a warehouse wherein any intoxicant , hemp, mhowra flowers or molasses may be deposited and kept without payment of duty; and(e)discontinue any warehouse so established.
