Section 5 in Meghalaya Excise (Amendment) Act, 1974
5. Amendment of Section 18 of the principal Act.
- In Section 18 of the principal Act for sub-section (1) the following sub- section shall be substituted, namely:"18. (1) No intoxicant shall be sold except under the authority and in accordance with the terms and conditions of a licence granted by the State Government in that behalf:Provided that the State Government may authorise any officer or any person, by order issued, in this behalf, to issue such licences subject to such restrictions, terms and conditions as may be specified by order :Provided further that-(a)a person licensed to cultivate or collect plant from which an intoxicating drug is produced, may sell without a licence those portions of the plant from which the intoxicating drug is manufactured or produced, to any person licensed under this Act to deal in the same, or to any officer whom the Excise Commissioner may prescribe;(b)nothing in this section applies to the sale of any foreign liquor lawfully procured by any person for his private use and sold by him or on his behalf or on behalf of his representative in interest upon his quitting a station or after his decease."
