Section 11(2) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
(2)The State Government may, by order, authorise Excise Commissioner or any other officer subordinate to him to grant licence (s) for the export, import, transportation, sale or possession of molasses.] [Inserted by Act XI of 1999, Section 5, w.e.f. 29-2-2000.][12. Possession of liquor or intoxicating drugs in excess of the quantity prescribed by the Government prohibited. - No person shall possess any quantity of liquor or of any intoxicating drug in excess of such quantity (if any) as the [Government] [Section 12 substituted by Notification No. 14 published in Government Gazette dated 17th Phagan, 1983.] may from time to time prescribe by notification unless he is licensed by the [Commissioner] [Substituted by Act XIV of 1966 for 'Excise and Taxation Commissioner'.] to collect, cultivate, manufacture or sell the same or holds a pass from the [Commissioner] [Substituted by Act XIV of 1966 for 'Excise and Taxation Commissioner'.] in that behalf.] [Section 5 substituted by Act XIV of 1966.][12A. Possession of unused and printed lables, corks, capsules, seals by certain persons. - No person shall have in his possession:-(a)any unused and printed label, cork, capsule or seal, duly approved by the Commissioner under this Act or under any rule or order made thereunder for use by a person licensed to establish or work in a distillery or brewery; or(b)any other label, cork, capsule, or seal which is an imitation of such unused and printed label, cork, capsule or seal as specified in clause (a):Provided that nothing herein shall apply to :-(i)a person licensed to establish or work in a distillery or brewery or who is incharge of the Jammu and Kashmir Excise Department Warehouse at Jammu or Srinagar; or(ii)a person who, in the execution of an order received from a person specified in sub-clause (i), manufactures or prints such labels, corks, capsules or seals.][13. Establishment of distilleries and warehouses. - (1) The Commissioner may, with the previous approval of the Government,-(a)establish or licence the establishment and running of a ware-house wherein intoxicants may be deposited and kept without payment of duty;(b)discontinue any warehouse so established or licensed ;(c)establish or licence the establishment of a distillery' or a brewery for manufacture of liquor or beer, as the case may be ; and(d)discontinue any distillery or brewery so established or licensed.
