(1)Every licence or permit under this Act shall be granted,-(i)by such officer,(ii)for such period,(iii)subject to such conditions or restrictions, and(iv)in such form and containing such particulars, as may be prescribed:[Provided that the Government may, if it considers necessary in the public interest so to do, by order, published in the Official Gazette, direct that no licence shall be granted for manufacture or sale of any or all excisable articles and foreign liquors within [the State] or any part thereof.]
