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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Puducherry - Subsection

Section 13(2) in Pondicherry Excise Act, 1970

(2)No person shall, have in his possession any quantity of any intoxicant in excess of the limit prescribed under sub-section (1), except under the authority and in accordance with the terms and conditions of :-
(a)a licence for the manufacture, cultivation, collection, sale or supply of such article, or
(b)a permit granted by the Deputy Commissioner in that behalf.