99. To whom spirits may be issued for local consumption or use.
- Spirits (other than denatured spirit) may be issued for local consumption or use only-(1)in case of foreign liquor (excluding rectified spirit)-(a)to licensed vendors of foreign liquor ;(b)to any person for this own consumption and not for sale ;(2)in the case of country spirit, to persons licensed to sell such spirit and permitted by the Excise Commissioner to obtain supply from the distillery or warehouse;(3)in the case of rectified spirit-(i)to a chemist or druggist requiring such spirit for the manufacture of drugs, medicines or chemicals, and holding a permit from the Collector to obtain such spirit from the distillery or warehouse ; or(ii)to a chemist or druggist licensed to sell such spirit by retail for medicinal, industrial, or scientific purposes and holding a permit from the Collector to obtain such spirit from the distillery or warehouse; or(iii)to a person holding a licence for compounding and blending foreign liquor.
