Section 19 in The Calcutta Suburban Police Act, 1866
19. Excise license not to be granted without certificate of Commissioner of Police.—
No license shall be granted under the provisions of the Bengal Excise Act, 1909 (Ben. Act V of 1909), unless the person applying for such license shall produce a certificate from the Commissioner of Police, stating that a license may be granted to him for the sale of spirituous liquors or intoxicating drugs, as the case may be, without risk or detriment to the preservation of peace and good order and containing a full statement of such conditions as may have been imposed and shall have remained in force, under the provisions hereinafter contained, at the date when such license shall be granted.No license so granted shall be renewable without a fresh certificate as aforesaid previously obtained from the Commissioner of Police.The Commissioner of Police shall, in granting or refusing certificates under this section, be subject to the direction and control of the State Government.
