(1)The State Government, or subject to its control, the Deputy Commissioner, may grant any authorisation to any person for the use of liquor for sacramental purposes or for the manufacture of liquor for use for sacramental purposes:Provided that the State Government or the Deputy Commissioner is satisfied that the use of such liquor is required in accordance with the religious tenets of the community to which such person belongs.(2)An authorisation under this section shall be granted on the recommendation of the person, who consistently with the religious tenets of the community to which the person applying for such authorisation belongs, exercises control over sacramental matters relating to such community and has been approved by the State Government in that behalf.(3)If in any community there is no person who exercises control over sacramental matters relating to such community, and if, in the opinion of the State Government, it is so desirable, the authorisation under this section may be granted on the recommendation of such member of the community, as may be approved by the State Government in this behalf.(4)If any dispute arises whether use of liquor is required by any person for sacramental purposes, the person requiring such use may apply to the Commissioner and the Commissioner, after holding a summary enquiry in the prescribed manner, shall decide whether or not the liquor is required by the person for sacramental purposes.(5)The decision of the Commissioner under sub-section (4) shall be final.
