40. Permits and licences for possession, etc. of liquor.
- Subject to rules made by the State Government the Prohibition Commissioner or any officer empowered by him in this behalf may issue-(a)permits authorising any person to consume and possess for private consumption any liquor on medical grounds and on production of a medical certificate in accordance with the rules made in that behalf;(b)permits authorizing any person or institution to possess, bottle and use any liquor for any religious purpose in accordance with ancient custom;(c)licences to the proprietors of hotels to possess liquor and issue it to visitors and tourists who hold permits under Clause (a);(d)licences to a person in charge of a restaurant car attached to a railway train or to a person in charge of a railway refreshment room to possess liquor and serve it to bona fide travellers;(e)licences to persons for the sale of liquor to those authorised to possess it :Provided that permit under Clause (b) shall be granted without the payment of any fee; it shall not be refused to any person except on the ground that-(i)a breach has been committed by such person, or by any of his servants or any one acting on his behalf with his express or implied permission, of any of the terms or conditions of any permit previously granted to him under this clause; or(ii)such person has been convicted of any offence under this Act.
