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[Cites 0, Cited by 8] [Entire Act]

State of Haryana - Section

Section 24 in The Punjab Excise Act, 1914

24. Possession of intoxicants.

(1)No person shall have in his possession any quantity of any intoxicants in excess of such quantity as the State Government has, under Section 5, declared to be the limit of retail sale, except under the authority and in accordance with the terms and conditions of -
(a)a licence for the manufacture, sale or supply of such article ; or
(b)in the case of intoxicating drugs, a licence for the cultivation or collections of the plants from which such drugs were produced ; or
(c)a permit granted by the Collector in that behalf ;
(2)Exceptions. - Sub-section (1) shall not apply to -
(a)any intoxicant in the possession of any Excise Officer, common carrier or warehouse man as such or ;
(3)A licensed vendor shall not have in his possession at any place, other than that authorised by his licence, any quantity of any intoxicant in excess of such quantity as the State Government has under Section 5 declared to be the limit of sale by retail except under a permit granted by the Collector in that behalf.
(4)Prohibition and restriction of possession of intoxicant in certain cases. - Notwithstanding anything contained in the forgoing sub-sections the State Government may by notification prohibit the possession of any intoxicant or restrict such possession by such conditions as it may prescribe.[24A. Possession of unused and printed labels, corks, etc. by certain persons to be punishable. - No person shall have in his possession any unused and printed label, cork, capsule or seal, duly approved by any authority under this Act or under any rule or order made thereunder for use by a person licensed to establish or work a distillery or brewery or to bottle liquor, or any other label, cork, capsule or seal which is an imitation of such unused and printed label, cork, capsule or seal, as the case may be :Provided that nothing herein shall apply to -
(a)a person licensed to establish or work a distillery or brewery or to bottle liquor ; or
(b)a person who, in execution of an order received from a person specified in clause (a), manufactures or prints any such label, cork, capsule or seal.]