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State of Nagaland - Section

Section 18 in The Nagaland Excise Act, 1967

18. Executive privilege of manufacture and supply.

- The State Government may grant to any person on such conditions and for such period as it may think fit, the exclusive privilege of manufacturing or of supplying to licensed vendors any country liquor or intoxicating drugs within any specified local area.No grantee of any exclusive privilege under this section shall exercise the same until he has received a licence in that behalf from the Excise Commissioner.