24A. [ This chapter not to apply to [certain articles] [Section 24A was inserted by Bombay 26 of 1952, Section 7.].
- Nothing in this Chapter shall be deemed to apply to-(1)any toilet preparation containing alcohol which is unfit for use as intoxicating liquor;(2)any medicinal preparation containing alcohol which is unfit for use as intoxicating liquor;(3)[ any antiseptic preparation or solution containing alcohol which is unfit for use as intoxicating liquor. [Clauses (3) and (4) were inserted by Bombay 36 of 1954, Section 5(i).](4)any flavouring extract, essence or syrup containing alcohol which is unfit for use as intoxicating liquor:]Provided that [such article] [These words were substituted for the words 'such preparation', by Bombay 36 of 1954, Section 5 (ii).] corresponds with the description and limitations mentioned in section 59A:Provided further that the purchase, possession or use of any liquor or alcohol for the manufacture of any [such article] [These words were substituted for the words 'such preparation', by Bombay 36 of 1954, Section 5 (ii).] shall not be made or had except under a licence granted under section 31A.][Explanation. - Nothing in this section shall be construed to mean that any person may drink any toilet preparation, or antiseptic preparation or solution containing alcohol; and it is hereby provided that no person shall drink any such preparation.] [This explanation was added by Bombay 22 of 1960, Section 12.]
