(2)Sub-section (1) shall not apply to-(a)any intoxicant lawfully deposited or kept in a distillery, brewery, warehouse, or other place of storage licensed, established, authorised or continued under this Act, or(b)any intoxicant lawfully in the possession of a licensed vendor of the same, or(c)any intoxicant in the possession of a person who has lawfully imported it, or who is authorised by the Collector to possess it, or(d)any foreign liquor in the possession of any common carrier or warehouseman as such, or purchased at a sale authorised by Clause (a) of proviso (3) to Section 20, or(e)tari intended to be used in the manufacture of gur or molasses, or(f)tari intended to be used in the manufacture of bread by a person holding a permit to use tari for the purpose, or(ff)tari intended to be used solely for the preparation of food for domestic consumption, and not-(i)as an intoxicating article, or(ii)for the preparation of any intoxicating article, or(iii)for the preparation of any article for sale, or(g)tari, up to a limit of four seers, when in the possession of the person possessing the tree from which it was drawn and intended to be used for his domestic consumption, or(h)intoxicating drugs in the possession of any person licensed to cultivate or collect the plants from which such drugs were produced, when such possession is in accordance with the conditions of his licence.
