77C. Prohibition of circulation, etc. of newspapers, etc. containing advertisements regarding intoxicants.
- Notwithstanding any thing contained in sub-rule (2) of rule 77-B, the State Government may, by notification in the Official Gazette, prohibit within the State the circulation, distribution or sale of any newspaper, news-sheet, book, leaflet, booklet or other publication printed and published outside, the State which contains any advertisement or matter of the nature described in sub-rule (1) of rule 77-B.
