(1)No person shall have in his possession any quantity of any intoxicant in excess of such quantity as the Board may, under Section 6 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 articles, 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.
