21. Establishment or licensing of distilleries and breweries.
- The Financial Commissioner, subject to such restriction or condition as the State Government may impose may, -(a)establish a distillery in which spirit may be manufactured under a licence granted under Section 20.(b)discontinue any distillery so established.(c)licence the construction and working of a distillery or brewery.(d)make rule regarding -(1)the granting of licences for distilleries, stills or breweries.(2)the security to be deposited by the licencee of a distillery or brewery;(3)the period for which the licence shall be granted ;(4)the inspection and examination of such distillery or brewery and the warehouses connected therewith and of the spirit or fermented liquor made and stored therein ;(5)the management and working of the distillery or brewery ;(6)the form of accounts to be maintained and the returns to be submitted by the licencee;(7)the upkeep of buildings and plant ;(8)the size and description of stills and other plants ;(9)the manufacture, storing and passing out of spirit and contents of passes;(10)the prices to be charged by the licencee ;(11)any other matters connected with the working of distilleries or breweries.
