18A. [ Grant of exclusive or other privilege of manufacture, etc., on payment of rentals. [Inserted by Section 7 of President's Act 1 of 1964.]
(1)It shall be lawful for the Government to grant to any person or persons, on such conditions and for such period as they may deem fit, the exclusive or other privilege-(i)of manufacturing or supplying by wholesale; or(ii)of selling by retail; or(iii)of manufacturing or supplying by wholesale and selling by retail,any liquor or intoxicating drugs within any local area on his or their payment to the Government of an amount as rental in consideration of the grant of such privilege. The amount of rental may be settled by auction, negotiation or by any other method as may be determined by the government, from time to time, and may be collected to the exclusion of, or in addition to the duty or tax leviable under Sections 17 and 18.(2)No grantee of any privilege under sub-section (1) shall exercise the same until he has received a licence in that behalf from the Commissioner.(3)in such cases, if the Government shall by notification so direct, the provisions of Section 12 relating to toddy and toddy producing trees shall not apply].
