(1)The State Government may, by rules or an order in writing, authorise an officer to grant a visitor’s permit for the purchase, possession, use or consumption of foreign liquor to a person who—(a)(i)is a citizen of a foreign country, or a citizen of India and resides in any part of India, where consumption of alcoholic liquor is not generally prohibited by law; or(ii)is a citizen of a foreign country, or a citizen of India and resides in any part of India, where consumption of liquor is prohibited by law, but has been consuming such liquor under permit or other authorization; and(b)visits the State for a period of not more than a week.
