(d)in the case of intoxicating drugs-(i)at the rate assessed on the area covered by a licence granted under the provisions of Section 15, sub-section (1), sub-clause (b), or on the quantity or outturn of the crop cultivated or collected under such licence, or(ii)at a rate charged upon the quantity produced or manufactured under a licence granted under the provisions of Section 15, sub-section (1), clause (a) or issued from a warehouse established or licensed under Section 16, clause (d);
