39. Regulation of use or consumption of foreign liquor by certain Permit-holders.
(1)No holder of a permit granted under any of the provisions of this Act, other than section 33, shall drink in a public place, in any vehicle parked in a public place or in any room in a hotel or any institution provided the public have access to such room.(2)No holder of a permit granted under section 32 shall allow the use or consumption of any part of the quantity of liquor held by him by any other person.(3)No holder of a permit granted under section 31, section 34, section 37 or section 38, shall allow the use or consumption of any part of the quantity of liquor held by him under the permit by any other person who is not the holder of any such permit.
