Section 15 in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
15. Exclusive privileges of manufacture etc. may be granted.
- It shall be lawful for [the Government] [In sections 1 (para third), 3 clauses (7) and (9), 4, 5 (proviso), 7, 8, 10(d), 11, 12, 13, 15, 16, 17(e), 18, 20(d), 25, 63(b),63(c), 63(d) and 64 for the words 'His Highness the Maharaja Bahadur' the words 'the Government' substituted by Act X of Svt. 1996.] to grant to any person or persons, on such conditions and for such period as may seem fit, the exclusive or other privilege-(1)of manufacturing or supplying by wholesale, or(2)of selling by retail, or(3)of manufacturing or supplying by wholesale and selling by retail, any country liquor or intoxicating drug within any local area.No grantee of any privilege under this section shall exercise the same until he has received a licence in that behalf from the [Commissioner.] [Substituted by Act XIV of 1966 for 'Excise and Taxation Commissioner'.]V. - Duties
