149. Possession of intoxicants on special occasions in excess of the prescribed limit.
- If a large quantity of country spirit, pachwai or fermented tari than that prescribed as the limit of retail sale be required by any person for use on any special occasion such as marriage, festival, caste gathering, the special entertainment of guests or the like, such persons may apply to an officer empowered under Orders 7, 8 and 9, 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 any licensed shop within his jurisdiction or, in the case of fermented tari and pachwai, to manufacture such quantity of pachwai, or fermented tari as may be entered in the permit not in excess of 10 imperial gallons of country spirit or 20 imperial gallons of pachwai or fermented tari. In exceptional cases the District Collector, Superintendent of Excise or Sub-divisional Officer may, by special order, direct the issue of such permit for any quantity which he considers reasonable in excess of the above limits :Provided that the aboriginal tribes living in the Hills and Frontier Tracts be exempted from taking out special permits for brewing pachwai on festive, religious and other occasions in accordance with such instructions as the District Collector or the Political Officer, may issue at his discretion.
