(3)no license shall be required for any of the following sales; namely :(a)the sale of foreign liquor lawfully procured by any person for his private use - when such sale is made by such person himself or on his behalf upon his quitting a station, or on behalf of his representatives in interest after his decease;(b)the sale of tart, [lawfully possessed] [Inserted by section 11(c) of the Bengal Excise (Amendment) Act, 1914 (Bengal Act No. 7 of 1914).] by a person in possession of the tree from which it was drawn, to a person licensed under this Act to manufacture or sell tan;(c)the sale of tan, [Lawfully possessed and] [Inserted by section 11(d), ibid.] intended to be used in the manufacture of gun or molasses, or(d)the sale of tan [Lawfully possessed and] [Inserted by section 11(d), ibid.]intended to be used in the manufacture of bread to a person holding a permit to use tan for the purpose of making bread; [or] [The word or and clause (e) added by section 11 (e), ibid.](e)the sale of tart lawfully possessed and intended to be used solely for the preparation of food for domestic consumption and not-(i)[as an intoxicating article] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words as an intoxicant.], or(ii)for the preparation of any intoxicating article, or(iii)for the preparation of any article for sale.
