(b)the wife or servant of any such person or of a soldier, has in his or her possession, except on behalf of the [Central Government] [ Substituted by the A.O. 1937, for "L.G."] or for the private use of a military officer, more than one quart of any spirituous liquor, other than fermented malt-liquor.without the written permission of the [Officer Commanding the station] [Substituted by Act 7 of 1925, s.14 for "Commanding Officer of the Cantonment" ] or of some person authorised by the [Officer Commanding the station] [Substituted by Act 7 of 1925, s.14 for "Commanding Officer of the Cantonment" ] to grant such permission, he or she shall be punishable, in the case of a first offence, with fine which may extend to fifty rupees and, in the case of a subsequent offence, with imprisonment for a term which may extend to three months, or with fine which may extend to one hundred rupees.
