17. Exemption of bona fide travellers and lawful consignments.
- Until the The [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government by notification otherwise direct, the provisions of this Act shall not be deemed to apply-(a)to liquor in the possession of bona fide travellers for their own personal use while passing through any local area in which this Act is in force ; or(b)to lawful consignments of liquor or intoxicating drugs carried [***] [The words ' by a railway administration ' were omitted by section 2 of the Madras Prohibition (Amendment) Act, 1948 (Madras Act XII of 1948). This amendment should be deemed to have come into force on the 2nd day of August 1947.] through or into any such local area.
