37. Exemption of certain licences from Sections 30 to 36.
- Sections 30 to 36 shall not apply in the case of any licence which it is proposed to grant-(a)to any person, for the retail sale of any intoxicant during any period not exceeding six months; or(b)to any person, for the retail sale of any denatured spirit; or(c)to any person, for the retail of any intoxicant, in substitution for a licence which has been cancelled or surrendered before the expiration of the period for which it was granted; or(d)to any medical practitioner chemist, druggist, apothecary or keeper of a dispensary for the retail sale of any intoxicant for medical purposes.
