61E. [ Power of Gram Sabha to regulate and prohibit manufacture sale etc. of intoxicants. [Inserted by M.P. Act No. 2 of 1998 (w.e.f. 7-1-1998).]
(1)The Gram Sabha shall have the power to regulate and prohibit manufacture, possession, transport, sale and consumption of intoxicants within its territorial jurisdiction :Provided that an order of prohibition passed by the Gram Sabha shall not apply to a manufactory engaged in the manufacture of any intoxicant and established prior to coming into force of the provisions of this chapter.(2)No new manufactory for manufacturer of any intoxicant shall be established and no new outlets for sale of intoxicants in any area comprised within the territorial jurisdiction of the Gram Sabha shall be opened by State Government without the consent or permission of the Gram Sabha.(3)If a Gram Sabha prohibits manufacture, possession, sale and consumption of any intoxicants in its area, the following consequences shall follow:-(a)No new manufactory of intoxicants shall be established within the jurisdiction of the Gram Sabha.(b)No new outlets for sale of any intoxicants shall be opened, and the existing outlets, if any, shall be closed with effect from the first day of the next financial year immediately following the issue of order of prohibition.(c)No person shall manufacture, possess, transport, sell or consume any intoxicant within the Gram Sabha Area.
