(1)No person not being licensed to manufacture, cultivate, collect or sell any intoxicant shall have in his possession any quantity of any intoxicant in excess of such quantity as the Chief Commissioner has, under Section 5, declared to be the limit of a retail sale except under a permit granted by the Collector in the behalf.(2)Sub-section (1) shall not apply to-(a)any foreign liquor (other than denatured spirit) which is in the possession of any common carrier or warehouseman as such, or(b)any foreign liquor which has been purchased by any person for his bond fide private consumption and not for sale, or(c)tari intended to be used in the manufacture of gur or molasses, or(d)tari intended to be used solely for the preparation of food for domestic consumption, and not-(i)as an intoxicating article, or(ii)for the preparation of any intoxicating article, or(iii)for the preparation of any article for sale.(3)A licensed vendor shall not have in his possession at any place other than that authorised by his licence any quantity of any intoxicant in excess of such quantity as the Chief Commissioner has, under Section 5, declared to be the limit of a retail sale, except under a permit granted by the Collector in that behalf.(4)Notwithstanding anything contained in the foregoing sub-sections, the Chief Commissioner may, be notification, prohibit the possession by any person or class of person, either in the Union Territory of Tripura or in any specified local area, of any intoxicant either absolutely or subject to such conditions as he may prescribe.
