59D. Regulation of manufacture, etc., of denatured spirituous prepations.
(1)No person shall—(a)manufacture, sell or bottle for sale any denatured spirituous preparation, except under the authority and in accordance with the terms and conditions of a licence,(b)import, export or transport any denatured spirituous preparation in excess of the limit of possession specified under sub-section (1) of section 59C, except under the authority and in accordance with the terms and conditions of a pass,(c)drink any denatured spirituous preparation.(2)A licence or pass required under sub-section (1) shall be granted by any officer empowered in writing in that behalf by the State Government.
