(1)The Commissioner, with the previous sanction of the Government, -(a)establish or continue a distillery in which spirit may be manufactured [xxx] [Omitted by Act No.23 of 1971.] on such conditions as the Government may impose;(b)discontinue any distillery so established or continued;(c)licence, on such conditions as the Government may impose, the construction and working of a distillery or brewery;(d)establish, continue or licence a warehouse wherein intoxicants may be deposited and kept;(e)discontinue any warehouse so established or continued.(2)A warehouse established under sub-section (1), shall be for general accommodation of intoxicants subject to duty, pending removal for local consumption or for export.(3)Without the sanction of the Government, no person shall remove any intoxicant from any distillery, brewery, warehouse or other place of storage established, continued or licensed under this Act, unless the duty, if any, imposed under this Act has been paid:[Provided that the provisions of this section in so far as they relate to establishing, continuing or licensing a distillery shall apply only to those distilleries which manufacture spirits for potable purpose and other regulatory provisions relating to regulation and supervision, shall be applicable to all distilleries.] [Added by Act No.11 of 2000.]
