14. Possession of excisable articles in excess of the quantity prescribed.
(1)The Government may, by notification, specify the maximum quantity of any intoxicant which a person may have in his possession :Provided that different maxima may be specified for different descriptions or kinds of intoxicants.(2)No person shall have in his possession any intoxicant in excess of the quantity specified under sub-section (1) except under the authority and in accordance with the terms and conditions of,-(a)a licence for the manufacture, cultivation, collection, sale, buying or supply of such article, or(b)a permit; granted by such officer, not below the rank of a Prohibition and Excise Superintendent, as may be prescribed.
