20. Sale of excisable article without licence prohibited.
- No excisable article shall be sold without a licence from the Excise Commissioner [or any Excise Officer duly empowered in that behalf]: [Inserted by Rajasthan Act 28 of 1952.]Provided that(1)a person licensed under this Act to cultivate or collect the hemp plant (cannabis Sative) may sell without a licence those portions of the plant from which any intoxicating drugs can be - reanufactrued to any person licensed under this Act to deal in the same or to any office whom the Excise Commissioner may prescribe;(2)a licence for sale in more than one district or [those parts of the State of Rajasthan to which this Act extends] [Substituted by Rajasthan Act 38 of 1957.] shall be granted with the previous approval of the [State Government] [Substituted by Rajasthan Act 38 of 1957.]; and(3)nothing in this section applies to the sale of any Foreign Liquor legally procured by any person for his private use and sold by him or by auction on his behalf or on behalf of his representatives in interest upon his quitting a station or after his decease.
