(1)The State 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 purposesProvided 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.(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 Commissioner. The Commissioner after holding a summary inquiry—shall decide whether or not the liquor is required by the person for sacramental purposes.(5)The decision of the Commissioner under sub-section (4) shall be final.
