24A. This Chapter not to apply to certain articles.
Nothing in this Chapter shall be deemed to apply to—(1)any toilet preparation containing alcohol which is unfit for use as intoxicating liquor;(2)any medicinal preparation containing alcohol which is unfit for use as intoxicating liquor;(3)any antiseptic preparation or solution containing alcohol which is unfit for use as intoxicating liquor;(4)any flavouring extract, essence or syrup containing alcohol which is unfit for use as intoxicating liquor:Provided that such article corresponds with the description and limitations mentioned in section 59A :Provided further that the purchase, possession or use of any liquor or alcohol for the manufacture of any such article shall not be made or had except under a licence granted under section 31 A.Explanation.—Nothing in this section shall be construed to mean that any person may drink any toilet preparation, or antiseptic preparation or solution, containing alcohol; and it is hereby provided that no person shall drink any such preparation.
