Section 17C(1) in Tamil Nadu Prohibition Act, 1937
(1)It shall be lawful for the State Government to grant to any person or persons on such conditions and for such period as they may deem fit the exclusive or other privilege -(a)of manufacturing [any liquor other than foreign liquor, or] [Substituted 'or' by Tamil Nadu Act No. 29 of 1985.] supplying by wholesale,(b)of selling by retail, [[Indian-made foreign spirits and foreign liquor] [Substituted 'or' by Tamil Nadu Act No. 29 of 1985.] [toddy or arrack] [Substituted 'or toddy but not arrack' by Tamil Nadu Act No. 33 of 1986.], or](c)of manufacturing or supplying by wholesale and selling by retail,[within any local area] [Substituted 'any liquor other than foreign liquor within any local area' by Tamil Nadu Act No. 29 of 1985.] [toddy] [Added by Tamil Nadu Act No. 29 of 1985.].(d)[ (i) The Tamil Nadu State Marketing Corporation Limited shall , as soon as may be, after the grant of the licence under clause (b) for the exercise of the exclusive privilege referred to in item (ii) of clause (a), fix, locate and open as many shops as may be necessary to effectively carry on the business of sale, by retail, of arrack in the state and the said corporation in so fixing the shops, shall take into account the population of the locality, the needs of the locality and other relevant factors. [Added by Tamil Nadu Act No. 29 of 1985.](ii)The Tamil Nadu State Marketing Corporation Limited shall carry on the business of selling, by retail, arrack -(A)either directly through the employees of the said Corporation; or(B)through the agents appointed by the said Corporation on its behalf and on such terms and conditions as the said corporation may specify; or(C)by both the methods specified in sub-items (A) and (B) of this item.(iii)Any dispute between the said Corporation and the agent in respect of any matter shall be referred to the Commissioner or an officer not below the rank of District Revenue officer specially empowered by the state government in this behalf, whose decision thereon shall be final and such decision shall not be called in question in any court.Explanation. - For the purposes of this act, an agent appointed by the Tamil Nadu state Marketing corporation limited for selling on its behalf, by retail, arrack shall not be deemed to be exercising any privilege of selling, by retail, arrack and accordingly the provisions of this act relating to the grant of such privilege and licence for selling by retail, arrack shall not apply to such agent.]
