- The [State Government] [These words were substituted for the word 'Director' by Bombay 22 of 1960, Section 13 (2).] 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] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government deems fit to impose;(b)discontinue any distillery established;(c)license, on such conditions as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government deems fit to impose, the construction and working of a distillery or brewery;(d)establish or license a warehouse wherein any [intoxicant] [These words were substituted for the words 'liquor, intoxicating drug' by Bombay 22 of 1960, Section 13(1).], hemp, mhowra flowers or molasses may be deposited and kept without payment of duty and(e)discontinue any warehouse so established.
