90. Power of State Government to exempt intoxicants from provisions of Act.
- The [State Government] [Substituted by paragraph 4(1) of the Adaptation of Laws Order, 1950 for the words Provincial Government, which were earlier Substituted by paragraph 4(1) of the Government of India (Adaptation of Indian Laws) Order, 1937 for the words Local Government.] may, by notification, either wholly or partially, and subject to such condition (if any) as it may think fit to prescribe, exempt any [intoxicant] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words excisable article.] from all or any of the provisions of this Act, either throughout [West Bengal] [Substituted by paragraph (2) of Article 3 of the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948 for the word Bengal.] or in any specified local area, or for any specified period or occasion or as regards any specified class of person Section
