The State Government may grant special permits for the use or consumption of foreign liquor to any person who is—(a)A Sovereign or Head of a foreign State;(b)an Ambassador, Diplomatic Envoy or Consul, Honorary Consul or Trade, Commerce or other representative of a foreign State;(c)a member of the staff appointed by or serving under any person specified in clause (a) or (b) •Provided that such member is a national of a foreign State;(c1)a member of a foreign Government;(c2)a representative or officer of any international organization to which privileges and immunities are given from time to time by or under the United Nations (Privileges and Immunities) Act, 1947 (XLVI of 1947); and(d)the Consort of any person specified in clauses (a), (b), (c), (c1) or (c2) or any relation of such person dependent upon him.
