61. Licences for sale or possession of denatured spirit.
(1)Licences for sale of denatured spirit may be granted by the Collector to approved persons only.(2)Licences for sale of denatured spirit shall not be granted to vendors of potable spirit.(3)The holder of a licence for retail sale of denatured spirit shall not possess more than 270 litres of such spirit at a time.(4)The holder of a licence for wholesale sale of denatured spirit may possess such spirit up to any quantity within the promises licensed for the purpose.(5)Licences for possession of denatured spirit for business purposes, in excess of the quantity fixed as the limit of a retail sale under Section 5 may be issued only to varnish makers, carpenters, chemists and others who may require such spirit in large quantities for their business :Provided that the quantity authorised for possession in each case shall be specified in the licence by the Collector.
