Section 27 in The Spirituous Preparations (Inter-State Trade And Commerce) Control Act, 1955
27.
/1374The Governments of certain States in which 'prohibition' is in force have represented to the Central Government that medicinal and other preparations containing alcohol in some form or other are being increasingly used as alcoholic beverages to the detriment of public health and further that in the absence of powers to control the import of such preparations from outside the States the basic objective underlying prohibition is being frustrated.2. The existing law contained in the Drugs Act, 1940, is not sufficient to control inter-state movements in spirituous preparations. It has also been pointed out that the a State Law regulating trade and commerce in these preparations with or without prohibition States is not likely to be as effective as a Central law. It is accordingly considered necessary for the Central Government to undertake legislation with reference to article 302 of the Constitution for the purpose of controlling inter-State movement in such spirituous preparations.3. The Bill seeks to regualte importance of spirituous preparations into the States in which the consumption of alcohlic liquor is generally prohibied. - Gazette of India, 24-3-1955, Extra, Pt. II, Section 2, p. 111.[15th October, 1955]An Act to make provision for the imposition in the public interest of certain restrictions on inter-State trade and commerce in spirituous medicinal and other preparations and to provide for matters connected therewith.BE it enacted by Parliament in the Sixth Year of the Republic of India as follows:--
