Section 18 in The United Provinces Excise Act, 1910
18. Establishment or licensing of distilleries and warehouses.
- The Excise Commissioner may-(a)establish a distillery in which spirit may be manufactured under a licence granted under Section 17 on such conditions as the State Government deems fit to impose;(b)discontinue any distillery so established;(c)licence, on such conditions as the State Government deems fit to impose the construction and working of a distillery or [brewery or manufactory] [Substituted by U.P. Act 16 of 1997, Section 4.];(d)establish or licence a warehouse wherein any intoxicant may be deposited and kept without payment of duty; and(e)discontinue any warehouse so established.
