15. Sale of liquor or intoxicating drug without licence prohibited, Power to exempt toddy.
- No liquor or intoxicating drug shall be sold without a licence from the [Commissioner] [Substituted for 'Superintendent' by Section 2 of Act III of 1106.], provided that a person having the right to the toddy drawn from any tree may sell the same without a licence to person licensed to manufacture or sell toddy under this Act [ x x x x ] [Omitted by Section 4 of Act XIX of 1111.].[ x x x x ] [First proviso omitted by Section 8(2) of Act V of 1091.]Provided [also] [Substituted for 'further' by Section 8(3) of Act V of 1091.] that the Government may [by notification] [Substituted for 'in like manner' by section 8(3) of Act V of 1091.] declare that any or all of the provisions of this Act, shall not apply in any local area to trees tapped, or to toddy drawn [under such conditions as the Government may prescribe.] [Substituted for 'in pots or other receptacles freshly coated internally with time, for the purpose of manufacture of Jaggery' by section 6(1) of Act L of 1112.][Nothing in this section applies to the sale of any foreign liquor legally procured by any person for his private use and sold by him or by auction on his behalf or on behalf of his representatives in interest upon his quitting a station, or after his decease] [Added by Section 8(iv) of Act V of 1091.][ x x x x ] [Added by Act L of 1112 and omitted by Section 5 of Act 4 of 1196.]
