- A manufacturer or a licensee shall, subject to the conditions of his licence, sell intoxicating spirituous preparations to: -(a)a registered medical practitioner;(b)a licensee as specified;(c)a permit holder as specified;(d)a person holding a prescription of a registered medical practitioner; and(e)any person in any quantity which he is permitted to possess without permit or licence under the rules or as may be specified in his licence or permit.
