(1)For the purpose of determining whether,-(a)any medicinal or toilet preparation containing alcohol, or(b)any antiseptic preparation or solution containing alcohol, or(c)any flavouring extract, essence or syrup, containing alcohol,-is or is not an article unfit for use as intoxicating liquor, the State Government shall constitute a Board of Experts.(2)The Board of Experts constituted under sub-section (1) shall consist of such members, not less than three in number, with such qualifications as may be prescribed by rules. The members so appointed shall hold office during the pleasure of the State Government.(3)Two members shall form a quorum for the disposal of the businessof the Board.(4)Any vacancy of a member of the Board shall be filled in as early as practicable:Provided that during any such vacancy the continuing members may act, as if no vacancy had occurred.(5)The procedure regarding the work of the Board shall be such as may be prescribed by rules.(6)It shall be the duty of the Board to advise the State Government on the question whether any article mentioned in sub-section (1), containing alcohol, is unfit for use as intoxicating liquor and on such other matters incidental to the said question as may be referred to it by the State Government. On obtaining such advice, the State Government shall determine whether any such article is fit or unfit for use as intoxicating liquor or not and such article shall be presumed accordingly to be fit or unfit for use as intoxicating liquor, until the contrary is proved.
