17. [ Grant of exclusive privilege of manufacture, etc. [Substituted by Act No. 35 of 2005, dated 26.10.2005.]
(1)Subject to the provisions of Section 28 and any rules made in this behalf, the Government may, subject to such conditions as they may deem fit to impose, grant for a fixed period to any person either jointly or severally, at any place within any such area in the State as may be specified, a lease or licence or both for the exclusive privilege,(i)of tapping, drawing toddy from any excise tree or selling or of both; or(ii)of manufacturing; or(iii)of supplying or selling by whole sale or of both; or(iv)of manufacturing, of supplying and selling by wholesale: or(v)of selling by shop; or(vi)of selling by bar; or(vii)of selling by in-house; or(viii)of selling or using for bona fide purpose as may be specified any liquor or other intoxicant or material as may be specified in the said order.(2)it shall be lawful for the Government to prescribe from time to time different methods of selection for grant of exclusive privilege for different purposes under sub-section (1).(3)Notwithstanding anything contained in sub-section (1), a lease or licence or both in respect of 'Shop' may be granted [for a period not exceeding two years at a time].(4)No grantee of any privilege under subsection (1) or sub-section (3) shall exercise the same unless the Commissioner of Prohibition & Excise or any other officer authorised in this behalf issues a licence.(5)The Government may confer on any officer all or any of the powers mentioned in sub-sections (1) and (3).(6)The Commissioner of Prohibition and Excise, may after due enquiry as he may deem fit, permit a licence holder in respect of manufacture of any liquor or intoxicant to sub-let such a privilege and grant a licence to the person who holds the sub-lease, on collection of such fee as may be prescribed.]
