(2)In this rule-(i)'soldier' does not include a commissioned officer, a volunteer, or a soldier in civil employ, and(ii)'camp follower' means a person (other than a solider or a private servant) whom the person selling an intoxicant knows or has reason to believe to have a right to be in cantonments ; and(iii)the expression 'soldier', 'member of soldier's family' and 'camp-follower' do not include an Indian soldier, or a member of an Indian soldier's family, or an Indian camp-follower, when such soldier or camp follower is absent from his regiment.Restrictions on the Exercise of Powers Conferred by Sections 66 and 67
