(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by rules or an order in writing, authorise an officer to grant [permits] [This word was substituted for the word 'licences' by Bombay 22 of 1960, Section 32(a).] for the [consumption or use] [These words were substituted for the word 'sale' by Bombay 26 of 1952, Section 23(1).] of [intoxicating drugs] [These words were substituted for the words 'hemp drug', by Bombay 26 of 1952, Section 23(1).] [or opium] [These words were inserted by Bombay 22 of 1960, Section 32 (b).] in such quantities as may be prescribed.
