(2)[Save as the State Government may by rule made under section 85 otherwise provide, sub-section (1) shall not apply to-] [Substituted by Section 14(1) of the Bengal Excise (Amendment) Act, 1965 (West Bengal XXXIV of 1965) for the words, brackets and figure Sub-section (1) shall not apply to.](a)any foreign liquor (other than denatured spirit) which is in the possession of any common carrier of warehouseman as such, or(b)any foreign liquor which has been purchased by any person for his bona fide private consumption and not for sale, or(c)tari intended to be used in the manufacture of gur or molasses, [or] [Inserted by Section 2 of, and the First Schedule to, the Bengal Repealing and Amending Act, 1938 (Bengal Act No. 1 of 1939).](d)[ tari intended to be used solely for the preparation of food for domestic consumption, and not [Clause (d) inserted by Section 10 of the Bengal Excise (Amendment) Act, 1914 (Bengal Act No. 7 of 1914).](i)[as an intoxicating article], or(ii)for the preparation of any intoxicating article, or(iii)for the preparation of any article for sale.]
