2. Permit for possession and transport in excess of legal limit.
- Intoxicating [drug] [Substituted by Notification No. B-1-52-89-CT-V, dated 25-3-1991.] in excess of the limits prescribed under sub-section (1) of Section 16 of the Act, may be possessed and transported under a written permit in Form H.D. I granted by the Excise Commissioner, on payment of a prescribed fee.Cultivation and Manufacture
