(1)The Excise Commissioner may, with the previous sanction of the State Government,-(a)establish a distillery, in which spirit may be manufactured under licence granted under section 13 on such conditions as the State Government may impose;(b)discontinue any distillery so established;(c)licence, on such conditions as the State Government deems fit to impose, the construction and working of a distillery or brewery;(d)licence a private bonded warehouse;(e)establish or licence a warehouse wherein intoxicants may be deposited and kept without payment of duty; and,(f)discontinue any warehouse so established.
