14. Establishment or licensing of distilleries and warehouses.
- The Excise Commissioner may -(a)establish a distillery in which spirit may be manufactured under a licence granted under Section 13 on such conditions as the State Government may impose;(b)discontinue any such distillery;(c)licence, on such conditions as the State Government may impose, the construction and working of a distillery or brewery;(d)establish or licence a warehouse, wherein any intoxicant may be deposited and kept without payment of duty, but subject to payment of such fee as the State Government may direct; and(e)discontinue any such warehouse.
