37. [ Exemption of certain licenses from section 30 or section 36. [Section 37 substituted by section 2(10) of the West Bengal Taxation Laws (Amendment) Act, 1993 (West Bengal Act No. 4 of 1993).]
-Notwithstanding anything contained in section 30 or section 36, the Collector may, in such manner and subject to such conditions and restrictions as may be prescribed, grant license to-(a)any person, for the retail sale of any intoxicant during any period not exceeding six months; or(b)any person, for the sale of any denatured spirit; or(c)any person, for the retail sale of any intoxicant in substitution for and for the remainder of a license which has been cancelled, withdrawn or surrendered before the expiration of the period for which it was granted or which has lapsed on the death of the person to whom it was granted; or(d)any medical practitioner, chemist, druggist, apothecary or keeper of a dispensary, for the retail sale of any intoxicant for medical purposes; or(e)any person in charge of a military canteen or a canteen established by or for the Border Security Force for sale of foreign liquor to the military personnel or the personnel of the Border Security Force.]
