(1)No person not being licensed to manufacture, cultivate, collect or sell any excisable article, shall have in his possession any quantity of such article in excess of such quantity as the [state Government] [Substituted by Rajasthan Act 38 of 1957.] has under Section 5 declared to be the limit of sale by retail, except under a permit granted by the Excise Commissioner [or by an Excise Officer duly empowered] [Substituted by Rajasthan Act 28 of 1952.] in that behalf.
