(4)If any dispute arises whether the use of liquor is required by any person for sacramental purpose, the person requiring such use may apply to the [Director] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule],The [Director] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule], after holding a summary inquiry [***] [The words 'in prescribed manner' were deleted by Bombay 22 of 1960, Section 29 (c).] shall decide whether or not the liquor is required by the person for sacramental purposes.
