(1)The Board may, by notification, declare, with respect either to the whole of the State or to any specified local area, and as regards purchasers either generally or any specified class of purchasers, and either generally or for any specified occasion, what quantity of any intoxicant shall, for purposes of this Act, be the limit of a retail sale.(2)The sale of any intoxicant in any quantity in excess of the quantity declared respect thereof under sub-section (1) shall be deemed to be a wholesale sale.
