(1)No intoxicant shall be sold-(a)to any railway servant at the time on duty, to any excise or Police officer below the rank of Sub-Inspector being in uniform, any vagrant under Police escort, or any instance person, by any licensed vendor or by the agent or servant of any licensed vendor, or(b)to any soldier, whether in uniform or not, or any member of a soldier's family, or any camp-follower, by any licensed vendor or the agent or servant of any licenced vendor unless such licensed vendor has been approved by the General Officer Commanding or the Officer Commanding a Cantonment or Camp :Provided that at Railway and Steamer Refreshment rooms and dak bungalows-(i)troops and camp followers marching under the command of an officer may be supplied with the consent of such an officer : and(ii)soldiers and their families travelling in small parties not under the command of an officer may be supplied with a reasonable quantity if the men are in uniform and sober.(2)In this rule-(i)'soldier' does not include a commissioned officer, a volunteer, or a soldier in civil employ, and(ii)'camp follower' means a person (other than a solider or a private servant) whom the person selling an intoxicant knows or has reason to believe to have a right to be in cantonments ; and(iii)the expression 'soldier', 'member of soldier's family' and 'camp-follower' do not include an Indian soldier, or a member of an Indian soldier's family, or an Indian camp-follower, when such soldier or camp follower is absent from his regiment.Restrictions on the Exercise of Powers Conferred by Sections 66 and 67
