(1)Instead of or in addition to any excise duty [additional excise duty] [Inserted by Act No. 9 of 2017, dated 1.5.2017] or fees leviable under Sections 21 and 22, the Commissioner or any other [officer authorised] [Substituted 'competent officer' by Act No. 35 of 2005, dated 26.10.2005.] may accept payment of a sum in consideration of the grant of lease or licence or both for the exclusive privilege in respect of liquor or any other intoxicant under Section 17.(2)[ It shall be lawful for the Government to prescribed different rates of exclusive privilege fee for different purposes mentioned in sub-section (1) of Section 17.] [Added by Act No. 35 of 2005, dated 26.10.2005.]
