39. Permission to use or consume fore in liquor on warships, troops ships and in messes and canteens of armed forces.
The State Government may, on such conditions as may be specified by a general or special order permit—(i)the sale of foreign liquor to,(ii)the purchase, use or consumption of such liquor by,—(a)the members of the armed forces in messes and canteens of the armed forces , and(b)the crew of warships or troopships and the members of the armed forces thereon.
