43. Regulation of use or consumption of foreign liquor by certain permit holders.
(1)No holder of a permit granted under any of the provisions of this Act other than section 40B shall drink in a public place(3)A person holding a permit under sections 40, 41, 46, 46A or 47 may allow the use or consumption of any part of the quantity of foreign liquor possessed by him under the permit, to any other person who holds a permit under any of those sections.(4)No holder of a permit under sections 40, 41, 46, 46A or 47 shall serve any liquor at any ceremonial or other function or any assembly of persons where persons (not being members of his family or his employees) who do not hold any of the permits aforesaid, are present.
