21. [ Export. [Substituted by Notification No. B-1-52-89-CT-VSR, dated 25-3-1991.]
- The export of intoxicating drug specified in sub-clauses (i) and (iii) of clause (12) of Section 2 of the Act is prohibited except on behalf of the Government. The export shall be covered under a pass in Form H.D. 6.]
