12. Conditions applicable on individual's possession limit.
- No person shall have in his possession any quantity of intoxicant, except as per the limit of possession and retail sale prescribed and further on the condition that it shall not be -(a)consumed in any public place;(b)taken into or kept upon any premises used as a place to which the public are admitted for consumption of food or drink for consideration, unless such premises have been licensed for the consumption of liquor thereon under the Act or the rules made thereunder, or have been exempted by an order by the Government in writing from the provisions of these rules.
