(1)No person shall-(a)manufacture, sell or bottle for sale any denatured spirituous preparation, except under the authority and in accordance with the terms and conditions of a licence;(b)import, export or transport any denatured spirituous preparation in excess of the limit of possession specified under sub-section (1) of section 59-C, except under the authority and in accordance with the terms and conditions of a pass;(c)drink any denatured spirituous preparation.
