19. Possession of excisable articles in excess of the quantity prescribed by the [State Government] [Substituted by Rajasthan Act 38 of 1957.] prohibited except under permission.
(1)No person not being licensed to manufacture, cultivate, collect or sell any excisable article, shall have in his possession any quantity of such article in excess of such quantity as the [state Government] [Substituted by Rajasthan Act 38 of 1957.] has under Section 5 declared to be the limit of sale by retail, except under a permit granted by the Excise Commissioner [or by an Excise Officer duly empowered] [Substituted by Rajasthan Act 28 of 1952.] in that behalf.(2)Sub-section (1) shall not extend to(a)any Foreign Liquor (other than denatured spirit) in the possession of any common carrier or warehouse man as such, or(b)[ ....] [Omitted by Rajasthan Act 22 of 1958.]
