22. Grant of exclusive privilege of manufacture and sale of country liquor or intoxicating drugs.
(1)The [State Government] [Substituted by paragraph 4(1) of the Adaptation of Laws Order, 1950 for the words Provincial Government, which were earlier substituted by paragraph 4(1) of the Government of India (Adaptation of Indian Laws) Order, 1937 for the words Local Government.] may grant to any person, on such conditions and for such period as it may think fit, the exclusive privilege-(a)of manufacturing, or supplying by wholesale, or(b)of manufacturing, and supplying by wholesale, or(c)of selling, by wholesale or retail, or(d)of manufacturing or supplying by wholesale and selling retail, or(e)of manufacturing and supplying by wholesale and selling retail, any country liquor or intoxicating drug within any specified local area :Provided that public notice shall be given of the intention to grant any such exclusive privilege, and that any objections made by any person residing within the area affected shall be considered before an exclusive privilege is granted.(2)No grantee of any privilege under sub-section (1) shall exercise the same unless or until he has received a license in that behalf from the Collector [or the Excise Commissioner] [Added by section 12 of the Bengal Excise (Amendment) Act, 1914 (Bengal Act No. 7 of 1914).].
