39. Permission to use or consume foreign liquor on [**] [The words 'cargo boats' were deleted, by Bombay 26 of 1952, Section 15(2).] warships, troopships and in [messes and canteen of armed forces] [These words were substituted for the words 'military and naval messes and canteens', by Bombay 26 of 1952, Section 15(2).].
- The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, on such conditions as may be specified [by a general or special order permit -(i)the sale of foreign liquor to,(ii)the purchase, use or consumption of such liquor by,-(a)the members of the armed forces in messes and canteens [of the armed forces], and(b)the crew of warships or troopships and the members of the armed forces thereon.]
