18. Prohibition of sale without licence and the exceptions to such prohibition.
(1)No intoxicant shall be sold except under the authority and in accordance with the terms and conditions of a licence granted by the Collector or the Excise Commissioner in that behalf:Provided that-(a)a licence for sale of intoxicants in more than one districts shall be granted only by the Excise Commissioner or by a Collector specially authorised by the Excise Commissioner in this behalf with the prior approval of the Administrator;(b)on such conditions as may be determined by the Administrator, a licence granted under the Excise Law in force in another State for sale of intoxicants may be deemed to be a licence granted under this Act;(c)a person licensed to cultivate or collect plant from which an intoxicating drug is produced may sell without a licence those portions of the plant from which the intoxicating drug is manufactured or produced to any person licensed under this Act to deal in the same, or to any officer whom the Excise Commissioner may specify;(d)nothing in this section shall apply to the sale of any foreign liquor lawfully produced by any person for his private use and sold by him on his behalf or on behalf of his representative in interest upon his quitting a station or after his decease.(2)Any club which has transactions with its members in respect of foreign liquor shall be deemed to be conducting retail sales and shall be required to take out a licence under this Act on payment of such fees and subject to such restrictions and on such conditions as may be prescribed.
