18. Possession of intoxicants not obtained from a licensed vendor.
(1)No person shall have in his possession any [intoxicant] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 17 for the words excisable article.] which has not been obtained from a licensed vendor of the same.(2)Sub-section (1) shall not apply to-(a)any [intoxicant] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words excisable article.] lawfully deposited or kept in a distillery, brewery, warehouse or other place of storage licensed, established, authorized or continued under this Act, or(b)any [intoxicant] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words excisable article.] lawfully in the possession of a licensed vendor of the same, or(c)any [intoxicant] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words excisable article.] in the possession of a person who has lawfully imported it, or who is authorized by the Collector to posses it, or(d)any foreign liquor in the possession of any common carrier or ware-houseman as such, or purchased at a sale authorized by clause (a) of proviso (3) to section 20, or(e)tari intended to be used in the manufacture of gur or molasses, or(f)tari intended to be used in the manufacture of bread by a person holding a permit to use tari for that purpose, or(ff)[ tari intended to be used solely for the preparation of food for domestic consumption, and not- [Clause (ff) in Section by Section 9 of the Bengal Excise (Amendment) Act, 1914 (Bengal Act No. 7 of 1914).](i)[as an intoxicating article], or(ii)for the preparation of any intoxicating article, or(iii)for the preparation of any article for sale, or](g)tari, up to a limit of [four litres] [Substituted by Section 3 of the Bengal Excise (Amendment) Act, 1983 (West Bengal Act No. 38 of 1983).], when in the possession of the person possessing the tree from which it was drawn and intended to be used for his domestic consumption, or(h)intoxicating drugs in the possession of any person licensed to cultivate or collect the plants from which such drugs were produced, when such possession is in accordance with the conditions of his license.
