(1)The State Government, or, subject to its control, the Deputy Commissioner, may grant emergency permits for the use or consumption of brandy, rum or champagne, or any other kind of liquor to any head of a household for the use of his household for medicinal use on emergent occasions:Provided that the person to whom a permit is granted under this section may allow the use or consumption of liquor in respect of which the permit has been granted by any other person, who requires the use thereof for medicinal purposes on emergent occasions:Provided further that no permit shall be granted to more than one member of a household at any one time.(2)When a person to whom an emergency permit is granted allows the use or consumption of liquor held by him under the said permit by any other person on the occasion referred to in the first proviso to sub-section (1), the person holding the emergency permit shall intimate the said fact, in such manner and at such time as may be prescribed, to the authority granting the permit or to an officer appointed by the State Government in this behalf.(3)Such a permit shall be granted for such quantities and shall be subject to such further conditions as may be prescribed.Explanation: For the purposes of this section, a household shall mean a group of persons residing and messing jointly as members of one domestic unit.
