Section 19 in The Bihar and Orissa Excise Act, 1915
19. Possession of intoxicant generally.
(1)No person not being licensed to manufacture, cultivate, collect or sell any [intoxicant] [Substituted by A.L.O., 1937.] shall have in his possession any quantity of any [intoxicant] [Substituted by A.L.O., 1937.] in excess of such quantity as the Board has, under Section 5, declared to be the limit of a retail sale, except under a permit granted by the Collector in that behalf.(2)Sub-section (1) shall not apply to-(a)any foreign liquor (other than denatured spirit) which is in the possession of any common carrier or warehouse man as such; or(b)any foreign liquor which has been purchased by any person for his bona fide private consumption and not for sale or for use in the manufacture of any article for sale; or(c)tari intended to be used in the manufacture of gur or molasses;(d)tari intended to be used solely for the preparation of food for domestic consumption and not(i)as an intoxicant; or(ii)for the preparation of any intoxicating article; or(iii)for the preparation of any article for sale.(3)A licensed vendor shall not have in his possession at any place other than that authorised by his licence any quantity of any [intoxicant] [Substituted by A.L.O., 1937.] in excess of such quantity as the Board has, under Section 5, declared to be the limit of a retail sale, except under a permit granted by the Collector in that behalf.(4)[ Notwithstanding anything contained in the foregoing sub-sections, the [State Government] [Substituted by Bihar and Orissa Excise (Orissa Amendment) Act, XXV of 1947. This Act is extended to all the partially excluded areas-Notification. No. 5343 R, 14.7.1947.] may, by notification, prohibit the possession by any person, or class of persons (or subject to such exceptions, if any, as may be specified in the notification, by all persons) either in the State of Orissa or in any specified local area, of any [intoxicant] [Substituted by A.L.O., 1937.] either absolutely, or subject to such conditions as it may prescribe.]
