(1)No intoxicant shall be sold except under the authority and subject to the terms and conditions of a licence granted in that behalf:Provided that, subject to such restrictions and conditions as the Excise Commissioner may by general or special order specify,-(a)a person having the right to the toddy drawn from any tree may sell such toddy without a licence to a person licensed to manufacture or sell toddy under this Act;(b)a cultivator or owner of any plant from which an intoxicating drug is produced may sell without a licence those portions of the plant from which the intoxicating drug is manufactured or produced, to any person licensed under this Act to sell, manufacture or export the intoxicating drugs or to any officer, whom the Excise Commissioner may generally or specially authorise.
