(1)The Excise Commissioner, may, with the previous sanction of the Government :(a)establish a distillery, in which spirit may be manufactured under licence granted under section 12 on such conditions as the Government may impose;(b)discontinue any distillery so established ;(c)licence, on such conditions as the Government deems fit to impose, the construction and working of a distillery or brewery ;(d)license a private bonded warehouse;(e)establish or licence a warehouse wherein intoxicants may be deposited and kept without payment of duty; and(f)discontinue any warehouse so established.
