Section 24A(1) in The United Provinces Excise Act, 1910
(1)Subject to the provisions of Section 31, the Excise Commissioner may grant to any person a licence or licences for the exclusive or other privilege,-(a)of manufacturing or of supply by wholesale, or of both; or(b)of manufacturing or of supplying by wholesale, or of both and j selling by retail; or(c)of selling by wholesale (to wholesale or retail vendors); or(d)[ of selling by retail at shops (for consumption 'on' or 'off' the premises or for consumption 'on' and 'off' the premises) any foreign liquor in any locality.]
