(2)No person shall have in his possession any quantity of any intoxicant in excess of the limit prescribed under sub-section (1), except under the authority and in accordance with the terms and conditions of-(a)a licence for the manufacture, cultivation, collection, sale, or supply of such intoxicant; or(b)a pass for the import, export or transport of such intoxicant; or(c)a permit granted under this Act,
