(2)Sub-section (1) shall not apply to-(a)any foreign liquor (other than denatured spirit) which is in the possession of any common carrier or warehouseman as such, or(b)any foreign liquor which has been purchased by any person for his bona fide private consumption and not for sale or for use in the manufacture of any article for sale, or(c)tari intended to be used in the manufacture of gur or molasses,(d)tari intended to be used solely for the preparation of food for domestic consumption and not-(i)as an intoxicant, or(ii)for the preparation of any intoxicating article, or(iii)for the preparation of any article for sale.
