(2)Nothing in sub-section (1) shall apply to-(a)any foreign liquor other than denatured spirit in the possession of any common carrier or warehouseman, as such, or(b)any foreign liquor lawfully procured by, and in the possession of any person for his own bona fide private consumption and not for sale, or(c)tari intended to be used solely for the manufacture of gur or molasses, or(d)tari intended to be used solely for domestic consumption and not as an intoxicant or for the preparation of any intoxicating article or of any article for sale.
