- No [excisable article] [Substituted by Amendment Act 11 of 1973.] exceeding such quantity as the Government may, from time to time prescribe by notification either for the whole of the [State] [In place of word 'Territory' substituted by Amendment Act 20 of 2001.] or for any local area thereof, shall be transported within the [State] [In place of word 'Territory' substituted by Amendment Act 20 of 2001.] except on the authority of and in accordance with the conditions, if any, in a permit issued by the Commissioner:Provided that unless the Government by notification otherwise directs with respect to any local area, no such permit shall be required when foreign liquor is transported for genuine private consumption or for sale at any place at which the sale of such liquor is duly licensed or permitted under the provisions of this Act.
