Section 4 in Meghalaya Excise (Amendment) Act, 1974
4. Amendment of Section 15 of the principal Act.
- In Section 15 of the principal Act-(i)for sub-section (1) the following sub-section shall be substituted, namely:"15. (1) Except under the authority and in accordance with the terms and conditions of a licence granted in that behalf by the State Government-(a)no intoxicants shall be manufactured ;(b)no hemp plant (Cannabis Sativa L) shall be cultivated or collected ;(c)no liquor shall be bottled for sale ;(d)no distillery or brewery shall be constructed or worked ; and(e)no person shall use, keep or have in his possession any materials, stills, utensil, implement or apparatus whatsoever for the purpose of manufacturing any intoxicant:Provided that the State Government may authorise any officer or any person, by order issued in this behalf, to issue such licences subject to such restrictions, terms and conditions as may be specified by order."(ii)sub-sections (2) and (3) shall be omitted.
