61D. [ Exemption of members of the Scheduled Tribes from certain provisions of the Act. [Inserted by M.P. Act No. 2 of 1998 (w.e.f. 7-1-1998).]
(1)The provisions of this Act in respect of manufacture of country spirit by distillation, its possession and consumption shall not apply to the members of the Scheduled Tribes in the Scheduled Areas.(2)The members of the Scheduled Tribes in the Scheduled Areas may manufacture country spirit by distillation subject to the following conditions, namely:-(i)manufacture of country spirit shall be for the purpose of domestic consumption and for consumption at social and religious functions only by the members of the Scheduled Tribes in the Scheduled Areas;(ii)country spirit so manufactured shall not be sold;(iii)the maximum limit for possession of country spirit so manufactured shall be 4.5 liters per individual and 15 liters per household and in special circumstances 45 liters per household on the occasion of a social and religious function :Provided that the Gram Sabha may reduce the limit of possession of country spirit.Explanation. - A household shall mean a group of persons residing and messing jointly as members of one domestic unit.]
