46A. [ [Tourist's permit] [Section 46A was inserted by Bombay 20 of 1955, Section 4.].
(1)The State Government may, by rules or an order in writing, authorise an officer to grant [a tourist's permit] [These words were substituted for the words 'tourists permits' by Bombay 22 of 1960, Section 31(a).] to consume, use and buy foreign liquor to a person who is a tourist.(2)A tourist's permit may be granted for the period of the tourist's intended stay in the [State] [This word was substituted for the words 'Pre-Reorganisation State of Bombay, excluding the transferred territories' by Bombay 12 of 1959, Section 3.], but shall in no case be granted for a period exceeding one month.(3)Such permits shall be available at such places as may be [fixed] [This word was substituted for the word 'notified' by Bombay 22 of 1960, Section 31(b).] by the [Director] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule] in this behalf.]
