13. Possession of liquor or intoxicating drugs in excess of the quantity prescribed by the Government prohibited.
- No person not being a licensed manufacturer or vendor of liquor or intoxicating drugs shall have in his possession any quantity of liquor or intoxicating drugs in excess of such quantities as the Government may from time to time, prescribe by notification, either generally [or specially with regard to persons, places or time] [Substituted for the words 'for the whole state or for any Taluk or other local area' by section 6(i) of Act 5 of 1091.] in respect of any specified description or kind of liquor or intoxicating drug, unless under a licence granted by the [Commissioner] [Substituted for 'Superintendent' by Section 2 of Act III of 1106.] in that behalf :Provided that-(1)No fee to be charged for license for possession for private consumption. - No fee shall be charged for any such license granted for the possession of such liquor or intoxicating drugs for bona-fide private consumption or use.(2)Proviso as regards foreign liquor. - Nothing in this section extends to any foreign liquor [other than denatured spirit] [Inserted by Section 6(ii) of Act V of 101.] in the possession of any warehouse man as such [***] [The words 'or of any person for his bona-fide private consumption and not for sale' omitted by Act XV of 1124.].
