207. Possession of country liquor by private persons on special occasions in excess of limit allowed by Section 19 (1) of the Act.
- If a larger quantity of country spirit, tari and pachwai than that prescribed as the limit of retail sale be required by any person for use on any special occasion, such as a marriage, festival, caste-gathering, the special entertainment of guests or the like, such person may apply to an officer empowered to grant a permit under sub-section (1) of Section 19 of the Act and such officer may, if satisfied that the occasion is a legitimate one and the quantity applied for is not excessive, grant to the applicant a permit, free of charge, to purchase from such, licensed shop within his jurisdiction as the applicant may specify, such quantity as he may consider reasonable:Provided that no officer below the rank of Inspector shall grant a permit for the possession of more than three times the quantity which the applicant is ordinarily entitled to possess.Strength and Prices Fixed for Vend of Foreign Liquor and Country Spirit
