7. [ Export of liquor or intoxicating drug. [Substituted by Act No. 10 of 1967.]
(1)No liquor or intoxicating drug shall be exported unless its export is permitted by the Government or any officer authorised by the Government in this behalf and unless:-(a)the duties, taxes, fees and such other sums as are due to the Government under this Act, in respect of such liquor or intoxicating drug, have been paid; or(b)a bond for such payment on its exportation or re-exportation has been executed.(2)A permission granted by the Government or such officer under subsection (1) shall be subject to such conditions and restrictions as may be specified by the Government by notification in the Gazette.]
