26. [Prohibition of purchase, sale and consumption of intoxicants.] [Heading substituted vide Haryana Act No. 22 of 1996.]
- No liquor shall be bottled for sale and no intoxicant shall be sold except under the authority and subject to the terms and conditions of a licence granted in that behalf provided that-(1)a person licensed under Section 20 to cultivate the hemp plant may sell without a licence those portions of the plant from which any intoxicating drug can be manufactured to any person licensed under this Act to deal in the same or to any officer whom the Financial Commissioner may appoint in this behalf ;(2)a person having the right to the tari drawn from any tree may sell the same without a licence to a person licensed to manufacture or sell tari under this Act ;(3)on such conditions as the Financial Commissioner may determine a licence for sale under the Excise Law for the time being in force in other parts of the whole of the India Except Part B States may be deemed to be a licence granted in that behalf under this Act ;(4)nothing in this section applies to the sale of any foreign liquor lawfully procured by any person for his private use and sold by him or on his behalf or on behalf of his representatives in interest upon his quitting a station or after his decease.(5)[ The State Government, if satisfied, that it is necessary or expedient so to do, may, by notification, prohibit, - [Added vide Haryana Act No. 22 of 1996.](a)the sale of any intoxicant or restrict such sale by such conditions as it may notify; and(b)the purchase and consumption of any intoxicant or restrict such purchase and consumption by such conditions as it may notify.]
