10. Requirement of pass for import, export or transport.
- No intoxicant exceeding such quantity as the State Government may, by notification, prescribe, either generally or for any specified area, shall be imported, exported or transported except under a pass issued, or deemed to be issued, under the provisions of this Act.[x x x] [Omitted by M.P. Act No. 22 of 2000 (w.e.f. 4-8-2000).]
