- The Provincial Government or any officer empowered by them in this behalf may grant-(a)permits authorizing any person to consume and possess for personal consumption any liquor or intoxicating drug;(b)licences to any institution to possess liquor and issue it to such of its members as hold permits under clause (a); and(c)licences to any person in charge of restaurants attached to a railway train, steamer or ferry to possess liquor and serve it to bonafide passengers travelling by such train, steamer or ferry.
