Section 62(b) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
(b)it shall lawful for [the Government] at any time by notification to prohibit the import, export, transport, manufacture, possession, sale or supply whether for medicinal purposes or otherwise of any liquor or intoxicating drug otherwise than in accordance with such rules and conditions (if any) as may be prescribed by the Government] in that behalf:
