16. License required for depositing or keeping intoxicant in warehouse or other place of storage.
- No person shall, except under the authority and subject to the terms and conditions of a license granted in that behalf by the Collector, deposit or keep any [intoxicant] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 17 for the words excisable article.] in any warehouse or other place of storage established, authorized or continued under this Act.
