Section 27(1) in The Himachal Pradesh Excise Act, 2011
(1)The State Government may lease to any person, competent to contract, on payment of such sum in addition to excise duty or countervailing duty, on such conditions and for such period, as it may deem fit, the right -(a)of manufacturing or of supplying by wholesale, or of both, or(b)of selling by wholesale or by retail, or(c)of storing for manufacture or sale, any country liquor, foreign liquor, beer, wine spirit within any specified area.
