(1)No person shall have in his possession any quantity of any intoxicants in excess of such quantity as the State Government has, under Section 5, declared to be the limit of retail sale, except under the authority and in accordance with the terms and conditions of -(a)a licence for the manufacture, sale or supply of such article ; or(b)in the case of intoxicating drugs, a licence for the cultivation or collections of the plants from which such drugs were produced ; or(c)a permit granted by the Collector in that behalf ;
