(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by rules or an order in writing, authorise an officer to grant any authorization to any person for the use of liquor for sacramental purposes:Provided that the officer so authorized is satisfied that the use of such liquor is required in accordance with the religious tenets of the community to which such person belongs.(2)[ An authorization under this section shall be granted on the recommendation of such members of the community to which the person applying for the authorization belongs as may be approved by the State Government in that behalf.] [This sub-section was substituted for original, by Bombay 22 of 1960, Section 29 (a).][***] [Sub-section (3) was deleted, by Bombay 22 of 1960, Section 29 (b).](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.(5)The decision of the [Director] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule] under sub-section (4) shall be final.
