31A. [ Licences for purchase, etc., of liquor for manufacture of [articles mentioned] [Section 31A was inserted by Bombay 26 of 1952, section 9.] in section 24A.]
- The State Government may, by rules or an order in writing, authorise an officer to grant licences for the purchase, possession or use of any liquor or alcohol for the manufacture of [any article mentioned in section 24A] [These words were substituted for the words, figures and letters 'any preparation to which section 24A applies' by Bombay36 of 1954, section 6(i).], on such conditions as may be prescribed.]
