(1)No [intoxicant] [ Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words excisable article.] exceeding such quantity as the [State Government] [Substituted by paragraph 4(1) of the Adaptation of Laws Order, 1950 for the words Provincial Government, which were earlier substituted by paragraph 4(1) of the Government of India (Adaptation of Indian Laws) Order, 1937 for the words Local Government.] may prescribe by notification either generally or for any specified local area, shall be imported, exported or transported, except under a pass[ * * *] [Proviso to sub-section (1) of section 12 omitted by section 10 of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965).](2)The passes required by sub-section (1) may be granted by the Collector.(3)Such passes may be either general for definite periods and particular kinds of [intoxicants] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words excisable articleSection], or special for specified occasions and particular consignments only.
