17. Limits of possession with exceptions and prohibitions in special cases.
(1)No person shall have in his possession any quantity of any intoxicant in excess of such quantity as the Administrator may, under Section 4 declare to be the limit of sale by retail, except under the authority and in accordance with the terms and conditions of-(i)a licence for the manufacture, sale or supply of such article; or(ii)in the case of intoxicating drugs a licence for the cultivation or collection of the plants from which such drugs were produced; or(iii)a permit granted by the Collector in that behalf.(2)Nothing in sub-section (1) shall apply to-(a)any foreign liquor other than denatured spirit in the possession of any common carrier or warehouseman as such; or(b)any foreign liquor lawfully procured by, and in the possession of any person for his own bona fide private consumption and not for sale.(3)Notwithstanding anything contained in sub-sections (1) and (2), the Administrator may, by notification, prohibit the possession by any person or class of persons either throughout the whole of the territory to which this Act applies or in any local area, place or class of places comprised therein of any intoxicant either absolutely or subject to such conditions as he may prescribe.
