- The holder of a licence for the sale of denatured spirits is prohibited from mixing such spirits with any other spirits, and is required before selling any denatured spirit to any purchaser to use all reasonable diligence to ascertain the quantity already in the purchaser's possession, and shall not at one time sell to him more than 5 (five) litres or such smaller quantity as together with that is or in good faith is believed to be in the purchaser's possession will amount to two litres :Provided that the licensee may sell any quantity greater than two litres, to a person licensed to sell denatured spirit or to a person holding a licence authorising him to purchase a quantity greater than two litres.
