(1)On receipt of the application, and after consulting the Collector regarding the suitability of the site and buildings, if there be any already and on any other points and on receipt of the Collector's opinion and after such further enquiry as he deems necessary, the Excise Commissioner shall decide whether the licence for the opening of the distillery should be granted or not. The number of distilleries which can be allowed to be opened in the Union Territory of Tripura mainly for the supply of country spirit, is limited and in deciding whether a licence for the working of a distillery is to be granted or not, the Excise Commissioner will take into full consideration the purpose for which it is proposed to open the distillery and the demand or necessity for such a distillery.
