(1)The State Government may, by rules or an order in writing authorize an officer to grant permits for the use or consumption of foreign liquor to person on the following conditions :—(a)that such person is not a minor;(c)(i)that such person was either born and brought up or domiciled in any country outside India where such liquor is being generally used or consumed; or(ii)that such person is on the Register of Foreigners under the Registration of Foreigners Act, 1939 (XVI of 1939), and is not domiciled in IndiaProvided that, in the case of any person falling under sub-clause (i) or (ii)-(a1)such person has been residing and intends to reside in India temporarily and that such person has a fixed and settled purpose of making his sole and permanent home in any country outside India; and(b1)that such person has been ordinarily using or consuming such liquor
