19. [Possession and consumption of intoxicants generally.] [Substituted by Act 6 of 1985.]
(1)No person not being licensed to manufacture, cultivate, collect or sell any intoxicant shall have in his possession any quantity of any intoxicant in excess of such quantity as the Board has, under Section 5, declared to be the limit of a retail sale, except under a permit granted by the Collector in that behalf.(2)sub-section (1) shall not apply to-(a)any foreign liquor (other than denatured spirit) which is in the possession of any common carrier or warehouseman as such or[***] [Deleted '(b) any foreign liquor which has been purchased by any person for his bona fide private consumption and not for sale or for use in the manufacture of any article for sale, or' by Bihar Act No. 3 of 2016, dated 31.3.2016.](c)tari intended to be used in the manufacture of gur or molasses,(d)tari intended to be used solely for the preparation of food for domestic consumption and not-(i)as an intoxicant, or(ii)for the preparation of any intoxicating article, or(iii)for the preparation of any article for sale.(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 Board has, under Section 5, declared to be the limit of a retail sale, except under a permit granted by the Collector in that behalf.(4)[ Notwithstanding anything contained in this Act and the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985), the State Government may by notification, absolutely prohibit the manufacture, bottling, distribution, sale, possession or consumption by any manufactory, bottling plant, license holder or any person in the whole State of Bihar or in any specified local area in respect of all or any of the intoxicants either totally or subject to such conditions as it may prescribe.] [Substituted by Bihar Act No. 3 of 2016, dated 31.3.2016.]
