40A. [ Health Permits. [Sections 40A and 40B were inserted by Bombay 26 of 1952, Section 17.]
(1)The State Government may by rules or orders in writing, authorize an officer to grant a health permit for the use or consumption of foreign liquor to any person who requires such liquor for the preservation or maintenance of his health:Provided that no such permit shall be granted to a minor.(2)Such permit shall be granted for such quantity and shall be subject to such further conditions as may be prescribed.
