(2)No person shall have in his possession any intoxicant in excess of the quantity specified under subsection (1), except under the authority and in accordance with the terms and conditions of -(a)a licence for the manufacture, cultivation, sale, buying or supply of such article, or(b)a permit;granted by such officer, not below the rank of an [District Prohibition and Excise Officer] [Throughout the Act for 'Prohibition and Excise Superintendent' substituted 'District Prohibition and Excise Officer' (Act No.32 of 2017).], as may be prescribed.
