14. Possession of excisable articles in excess of the quantity prescribed.
(1)The Government may, by notification, specify the maximum quantity of any intoxicant which a person may have in his possession:Provided that the different maxima may be specified for different descriptions or kinds of intoxicants.(2)No person shall have in his possession any intoxicant in excess of the quantity specified under subsection (1), except under the authority and in accordance with the terms and conditions of -(a)a licence for the manufacture, cultivation, sale, buying or supply of such article, or(b)a permit;granted by such officer, not below the rank of an [District Prohibition and Excise Officer] [Throughout the Act for 'Prohibition and Excise Superintendent' substituted 'District Prohibition and Excise Officer' (Act No.32 of 2017).], as may be prescribed.
