33. Provisions not to apply to certain article or class of articles.
- Nothing in this Chapter shall be deemed to apply to-(a)any toilet preparation containing alcohol which is unfit for use as intoxicating liquor;(b)any medicinal preparation containing alcohol which is unfit for use as intoxicating liquor;(c)any antiseptic preparation or solution containing alcohol which is unfit for use as intoxicating liquor; and(d)any flavouring extract, essence or syrup containing alcohol which is unfit for use as intoxicating liquor.
