138. Possession of intoxicants on special occasions in excess of the prescribed limits.
- If a large quantity of country spirit, pachwai or fermented tari than that prescribed as the limit of retail sale be required by any person for use on any special occasion such as a marriage, festival, caste gathering, the special entertainment of guests or the like, such persons may apply to an officer empowered under Orders 6, 7 and 8, and such officer may, if satisfied that the occasion is a legitimate one and the quantity applied for is not excessive, grant to the applicant a permit, free of charge to purchase from any licensed shop within his jurisdiction or in the case of fermented tari and pachwai to manufacture such quantity of pachwai or fermented tari, as may be entered in the permit not in excess of 50 litres of country spirit or 100 litres of pachwai or fermented tari. In exceptional case the Deputy Commissioner, Superintendent of Excise or Sub-Divisional Officer may by special order direct the issue of such permit for any quantity which he considered reasonable in excess of the above limits.
