Section 17(3) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
(3)of manufacturing or supping by wholesale, and selling by retail any country liquor or intoxicating drug in any local area and for any specified period of time ;(d)by fees on licences for manufacture or sale ;(e)by transport duties assessed in such manner as [the Government] [In sections 1 (para third), 3 clauses (7) and (9), 4, 5 (proviso), 7, 8, 10(d), 11, 12, 13, 15, 16, 17(e), 18, 20(d), 25, 63(b),63(c), 63(d) and 64 for the words 'His Highness the Maharaja Bahadur' the words 'the Government' substituted by Act X of Svt. 1996.] may direct;(f)[ by duty on bottling of liquor.] [Clause (f) added by Act XIII of 1959.]
