Section 27(2) in The Himachal Pradesh Excise Act, 2011
(2)The State Government may lease to any person, competent to contract, on payment of such fee and on such conditions as the Financial Commissioner may direct under section 28, the right of manufacturing and possessing for home consumption -(a)country liquor by distillation from specified fruits or grains in tribal areas, or(b)country fermented liquor from grains in any specified area.Explanation. - For the purpose of this sub-section 'tribal area' or 'specified area' shall mean such area which stand notified as 'tribal area' or 'notified area' under the repealed Punjab Excise Act, 1914, on the date of commencement of the Himachal Pradesh Excise Act, 2011.
