17. Prohibition of sale without licence and exceptions to such prohibitions.
(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 as follows :(a)a licence for sale in more than one districts shall be granted only by the Excise Commissioner or by a Collector specially authorized by the Excise Commissioner in this behalf with prior approval of the State Government.(b)on such conditions as may be determined by the State Government, a licence for sale granted under the Excise Law in force in another State may be deemed to be a licence granted under this Act;(c)a person licensed to cultivate or collect plant from which ah 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 to whom the Excise Commissioner may prescribe;(d)Nothing in this section applies to the sale of any foreign liquor lawfully procured by any person for his private use and sold by him or 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 the State Government may prescribe.
