(1)No person shall have in his possession any quantity of any intoxicant in excess of such quantity as the State Government may, under Section 5, 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.
