- Whoever prints or publishes in any newspaper, book, leaflet, booklet or any other single periodical publication or otherwise displays or distributes any advertisement or other matter commending, soliciting the use of or offering any liquor, tari, or intoxicating drug other than liquor, tari or drugs exempted under Section 28 shall be punished with fine which may extend to one thousand rupees:Provided that Section shall not apply to-(a)catalogues or price lists which may be generally or specially approved by the Prohibition Commissioner;(b)any advertisement printed and published in a newspaper before the first day of November, 1938;(c)any bona fide scientific opinion expressed on the medicinal value of tari or any specified liquor or drug.
