31. Permits to foreigners residing temporarily in India.
(1)The State Government, or, subject to its control, the Commissioner, the Deputy Commissioner or a Committee appointed for the purpose, may grant permits to persons for the use or consumption of foreign liquors for such quantities as may be prescribed subject to the following conditions:—(a)that such person is not a minor, and(b)that such person was either born and brought up or domiciled in any country outside India, where such liquor is being used or consumed or such person is on the Register of Foreigners, maintained under the Registration of Foreigners’ Act, 1939, and is not domiciled in India:Provided that, in the case of any person falling under clause (b), such person has been residing and intends to reside in India temporarily and that such person has a fixed and settled purpose of making his sole and permanent home in any country outside India and that such person has been ordinarily using or consuming such liquor.(2)If any question arises whether the conditions imposed by clause (a) or (b) of sub-section (1) are satisfied or not, in any case, the State Government shall decide the question and its decision shall be final.
