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State of Chattisgarh - Section

Section 8 in Chhattisgarh Excise Act, 1915

8. Power to prohibit import, export or transport.

- The State Government may, by notification, -
(a)prohibit throughout the State or in any specified area thereof, the import or export of any intoxicant;
(b)prohibit the transport of any intoxicant.
(c)make suitable provisions for the effective control of Mahua (Bassia Latifolia and Bassia Longifolia) or any other base which is or which can be utilised for the manufacture of liquor.