30. Permission to use or consume foreign liquor on war ships, troop ships and in messes and canteens of Armed Forces.
The State Government may, on such conditions as may be specified by a general or special order, permit,-(i)the sale of foreign liquor to, or(ii)the purchase, use or consumption of such liquor by,-(a)the members of the Armed Forces in messes and canteens,(b)the crew of war ships or troop ships and the members of the Armed Forces thereon.
