36. Excise-licence not to be granted without certificate of Commissioner
No licence shall be granted under the provisions of the Bengal Excise Act, 1909 (Ben. Act V of 1909), unless the person applying for such licence shall produce a certificate from the Commissioner of Police stating that a licence may be granted to him for the sale of spirituous liquors or intoxicating drugs, as the case may be, without risk or detriment to the preservation of peace and good order, and containing a full statement of such conditions as may have been imposed and shall have remained in force, under the provisions hereinafter contained, at the date when such licence shall be granted.No licence so granted shall be renewable without a fresh certificate as aforesaid previously obtained from the Commissioner of Police.The Commissioner of Police shall, in granting or refusing certificates under this section, be subject to the direction and control of the State Government.
