(1)The Commissioner, with the previous sanction of the Government, -(a)establish or continue a distillery in which spirit may be manufactured [xxx] [Omitted by Act No.23 of 1971.] on such conditions as the Government may impose;(b)discontinue any distillery so established or continued;(c)licence, on such conditions as the Government may impose, the construction and working of a distillery or brewery;(d)establish, continue or licence a warehouse wherein intoxicants may be deposited and kept;(e)discontinue any warehouse so established or continued.
