- The [State] [These words were substituted for the words ' sweet toddy ' by section 11 (i) of the Tamil Nadu Prohibition (Amendment) Act, 1958 (Tamil Nadu Act VIII of 1958).] Government or any officer empowered by them in this behalf may issue -(a)permits authorizing any person to consume and possess for personal consumption any liquor or intoxicating drug ;(b)[] [Clause (b) was omitted, and clauses (c) and (d) were relettered as clauses (b) and (c) respectively by section 4 of the Madras Prohibition (Second Amendment) Act, 1938 (Madras Act XVII of 1938).] licences to any institution to possess liquor and issue it to such of its members as hold permits under clause (a) ;[***] [The word ' and ' was omitted by section 4 (i) of the Madras Prohibition (Amendment) Act, 1948 (Madras Act XII of 1948).](c)[] [Clause (b) was omitted, and clauses (c) and (d) were relettered as clauses (b) and (c) respectively by section 4 of the Madras Prohibition (Second Amendment) Act, 1938 (Madras Act XVII of 1938).] licences to any person in charge of a restaurant car attached to a railway train to possess liquor and serve it to bona fide passengers travelling by the train ;(d)[ licences to any person to possess liquor and issue it to persons or institutions who hold permits or licences under this Act or who, have been exempted under this Act from so much of the provisions of section 4, sub-section (1), [clause (a), (aa) (aaa) or (j)] [This clause was substituted by section 2 of the Madras Prohibition (Third Amendment) Act, 1949 (Madras Act XLVI of 1949), for clause (d) which was earlier added by section 4 (ii) of the Madras Prohibition (Amendment) Act, 1948 (Madras Act XII of 1948).], as relates to the possession, consumption or buying of liquor.]
