Section 22 in The Dadra and Nagar Haveli Excise Regulation, 2012
22. Grant of exclusive privilege of manufacture, etc., of any liquor or other intoxicants. - Subject to the provisions of this Regulation and subject to such terms and conditions as may be prescribed, the Excise Commissioner may grant to any person a licence or lease or both, either jointly or severally, for the exclusive privilege of manufacturing or of supplying by wholesale or sale by retail, any liquor or other intoxicants within any local area.
