24A. [ Grant of Exclusive or other privilege in respect of foreign liquor. [Inserted by Act 15 of 2001 w.e.f. 19.4.2001]
(1)The Excise Commissioner or Deputy Commissioner may subject to such rules as may be prescribed grant to any person a licence for the exclusive or other privilege for the entire State or for any specified area,-(a)for importing directly from outside the country or from outside the State any foreign liquor manufactured outside India, or(b)for supplying by wholesale or by retail or for selling by Wholesale or retail any foreign liquor manufactured outside India and imported into the State.(2)The licence to import foreign liquor under sub-section (1) shall be granted only to a person who has got the authority to import foreign liquor under the licence or authority granted by the Government of India.(3)For grant of the licence under sub-section (1), the State Government may levy such licence fee, privilege fee, vend fee or any other form of fee as consideration.]
