(15)Licence in Form L-24 permitting sale of medicated wines -(a)the licensee shall not sell under this licence any wine, except the wines which are classified as medicated wines;(b)the licensee shall not sell any article covered by his licence except for medicinal purpose;(c)the licensee shall not sell to any person at any one time any article covered by his licence in greater quantity than 9 litres or twelve quart bottles, provided that sale in larger quantities may be made to persons holding a chemist's licence and to Government and charitable dispensaries;(d)except upon the order of a medical practitioner, the licensee shall not knowingly sell or supply any article covered by his licence for consumption by a minor or a person of unsound mind;(e)no licence shall be required for the sale of medicated wine, containing up to 20 degree proof spirit.
