68A. [ Exemption of the Government from taking out licence or permit for production, manufacture, etc., of any intoxicants. [Inserted along with marginal heading by Act No.23 of 1971.]
- Notwithstanding anything in this Act, it shall not be necessary for the Government or any authority or officer acting on their behalf to take out a licence or permit under this Act for the production, manufacture, possession, import, export, transport, sale or purchase of any intoxicant.]
