16. Permits to dispose of certain articles when Act, brought into force in any are.
- When the provisions of Sections 8, 9, 10, 11 or 12 are brought into force in any area, the Provincial Government may issue a permit to any person who was lawfully in possession on the day before such Section was so brought into force of any article, the possession or sale of which is prohibited by the said Sections, to possess and sell such articles within such period and subject to such conditions as may be specified in the permit.
