(1)Subject to the provisions of Section 28 and any rules made in this behalf, the Government may, subject to such conditions as they may deem fit to impose, grant for a fixed period to any person either jointly or severally, at any place within any such area in the State as may be specified, a lease or licence or both for the exclusive privilege,(i)of tapping, drawing toddy from any excise tree or selling or of both; or(ii)of manufacturing; or(iii)of supplying or selling by whole sale or of both; or(iv)of manufacturing, of supplying and selling by wholesale: or(v)of selling by shop; or(vi)of selling by bar; or(vii)of selling by in-house; or(viii)of selling or using for bona fide purpose as may be specified any liquor or other intoxicant or material as may be specified in the said order.
