Section 9 — Permit necessary for removal of Tobacco. Proviso.

It shall not be lawful to remove any Tobacco from one place to another within the said Town, not to carry or convey the same on any thoroughfare in the said Town, not to carry the same in any vessel or boat of less than forty candies burthen in any of the creeks or waters adjacent to the said Town, without a Permit from the Commissioner of Customs Salt and Opium, which Permit shall be in the form of Schedule A to this Act annexed, or to the like effect :any such Permit shall be in force only between sunrise and sunset of the day for which it is granted. Provided always, that it shall be lawful to convey without a Permit any Tobacco so far as may be necessary for the lawful importation thereof according to the provisions of this Act, and also small quantities of Tobacco, not exceeding in weight four seers of eighty tolas to the ser, for personal or domestic use.

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