16A. [ Authorities for bona fide religious purposes. [This section was inserted by section 3 of the Madras Prohibition (Second Amendment) Act, 1938 (Madras Act XVII of 1938).]
- [State] Government shall make suitable provision for issuing Authorities to persons and institutions for the possession and use of such liquor as may be required by them for any bona fide religious purpose in accordance with ancient custom, under such terms and conditions, and penalties for infringement, as may be prescribed.]
