34. Licence for bona fide medicinal and other purposes.
- The State Government or subject to the control of the State Government, the Prohibition Commissioner may issue licences, subject to the payment of-such fee as may be prescribed, to any person or in respect of any institution, whether under the management of Government or not, for the manufacture, export, import, sale or possession of any liquor or article containing liquor on the ground that such liquor or article is required by such person or in respect of such institution for a bona fide medicinal, toilet, scientific, industrial or such like purpose.
