48. Restriction of sale of intoxicants to certain persons.
(1)No intoxicant shall be sold -(a)to any Railway servant or the driver of motor vehicle at the time he is on duty, to any Excise or Police Officer below the rank of a Sub-Inspector or any village Choukidar being in uniform, any vagrant under Police escort, or any insane person by any licensed vendor or by the agent or servant of any licensed vendor; or(b)to any soldier, whether in uniform or not, or any member of a soldier's family, or any camp-follower, by any licensed vendor or the agent or servant of any licensed vendor, unless such licensed vendor has been approved by the General Officer Commanding the Division or the Officer Commanding a cantonment or camp.(2)In this rule -(i)"Soldier" does not include a commissioned officer, a volunteer, or a soldier in civil employ; and(ii)"Camp-follower" means a person (other than a soldier or a private servant) whom the person selling an intoxicant knows or has reason to believe,to have a right to be in cantonments;(iii)The expressions "soldier" "member of a soldier's family" "camp follower" do not include an Indian soldier or a member of an Indian soldier's family, or an Indian camp-follower, when such soldier or camp-follower is absent from his regiment.Chapter-IV Restrictions on Certain Powers of Excise Officers
