Section 15(3) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
(3)of manufacturing or supplying by wholesale and selling by retail, any country liquor or intoxicating drug within any local area.No grantee of any privilege under this section shall exercise the same until he has received a licence in that behalf from the [Commissioner.] [Substituted by Act XIV of 1966 for 'Excise and Taxation Commissioner'.]V. - Duties
