15. Establishment or licensing of distilleries, breweries and warehouses.
- The Excise Commissioner, with the sanction of the State Government, may-(a)establish a distillery, in which spirit may be manufactured under a licence granted under sub-section (1) of Section 14, on such conditions as the State Government thinks fit to impose;(b)discontinue any distillery so established;(c)licence, on such conditions as the State Government thinks fit to impose, the construction and working of a distillery or brewery;(d)establish or licence a warehouse wherein any intoxicant may be deposited and kept without payment of duty; and(e)discontinue any warehouse so established.
