24. Grant of exclusive privilege of manufacture, etc.
- Subject to the provisions of Section 31, the Excise Commissioner may order to grant to any person of a licence for the exclusive privilege(1)of manufacturing or of supplying by wholesale, or of both, or(2)of selling by wholesale or by retail; or(3)of manufacturing or of supplying by wholesale or of both and of selling by retail, any Country Liquor [Foreign Liquor] [Substituted by Rajasthan Act 28 of 1952.] or intoxicating drug within any local area of [Those parts of the State of Rajasthan to which this Act extends] [Omitted by Rajasthan Act 22 of 1958.].
