22G. [ Grant of exclusive/special privilege of manufacture and/or wholesale supply of spiced country liquor. [Inserted by Act 3 of 1999.]
(1)The State Government may grant to any person/persons, on such conditions and for such period as it may think fit, the exclusive/special privilege of manufacturing and/or supplying wholesale any spiced country liquor within any specified local area. There may be more than one grantee in an area of supply.(2)No grantee of any exclusive/special privilege under sub-section (1) shall exercise the same unless or until he has received a licence in that behalf from the Collector or Excise Commissioner.(3)The fees for licences for the manufacture and/or wholesale supply of spiced country liquor shall be respectively at such rates as may be prescribed by the Board from time to time.]
