(5)[ The State Government, if satisfied, that it is necessary or expedient so to do, may, by notification, prohibit, - [Added vide Haryana Act No. 22 of 1996.](a)the sale of any intoxicant or restrict such sale by such conditions as it may notify; and(b)the purchase and consumption of any intoxicant or restrict such purchase and consumption by such conditions as it may notify.]
