(2)Unless and until the State Government shall, by notification issued under sub-section (3) direct otherwise, nothing in clause (a) of sub-section (1) shall apply to-(i)tari intended to be used solely for the manufacture of gur or molasses;(ii)tari intended to be used solely for the preparation of food for domestic consumption, and not as an intoxicant or for the preparation of any intoxicating article or any articles for sale; and(iii)tari up to a limit of four seers for the domestic consumption of the person in possession of the tree from which it is drawn.
