18. Licences for bona fide medicinal or other purposes.
- The [State] [This word was substituted for the word ' Provincial' by the Adaptation Order of 1950.] Government or subject to the control of the [State] [This word was substituted for the word ' Provincial' by the Adaptation Order of 1950.] Government, the Collector,may issue licences to any person or in respect of any institution whether under the management of Government or not, for the manufacture, export, import, transport, sale or possession of any liquor, intoxicating drug or article containing such liquor or drug, on the ground that such liquor, drug or article is required by such person or in respect of such institution for a bona fide medicinal, scientific, industrial or such like purpose.
