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State of Kerala - Section
Section 16 in Abkari Act, 1 of 1077
16. [ [Omitted by Section 3 of Presidents Act 1 of 1964.]
x x x x ]| 16. 'Exclusive privileges of manufacture, etc, may be granted.- It shall be lawful for the Diwan to grant to any person or persons on such conditions and for such period as may seem fit, the exclusive or other privileges -(i) of manufacturing or supplying by wholesale; or(ii) of selling by retail;(iii) of manufacturing or supplying by wholesale and selling by retail; any country liquor or intoxicating drugs within any local area.No grantee of any privilege under this Section shall exercise the same until be has received a licence in that behalf from the Commissioner.In such cases, if the Diwan shall by notification so direct, the provisions by Section 12 relating to toddy and toddy producing trees shall not apply. |