11. Manufacture, etc., of intoxicant to be permitted in accordance with provisions of Act, rules, etc.
Notwithstanding anything contained in the following provisions of this Chapter, it shall be lawful to import, export, transport, manufacture bottle , sell, buy, possess, use or consume any intoxicant or hemp or to cultivate or collect hemp or to tap any toddy producing tree or permit such tree to be tapped or to draw toddy from such tree or permit toddy to be drawn therefrom in the manner and to the extent provided by the provisions of this Act or any rules, regulations or orders made or in accordance with the terms and conditions of a licence, permit, pass or authorization granted thereunder.
