14. Passes necessary for Import export and transport.
- No excisable article exceeding such quantity as the [State Government] [Substituted by Rajasthan Act 38 of 1957.] may prescribe the notification in the [Official Gazette] [Substituted by Rajasthan Act 38 of 1957.] either generally for [all the territories of the State of Rajasthan to which this Act extends] [Substituted by Rajasthan Act 38 of 1957.] or for any local area comprised therein shall be imported, exported or transported except under a pass issued under the provisions of the next following section.[...] [Omitted by Rajasthan Act 38 of 1957.]Provided also, unless the [State Government] [Substituted by Rajasthan Act 38 of 1957.] shall otherwise direct that no pass shall be required for transport of any excisable article or intoxicating drug exported under a pass issued by an officer duly authorised in this behalf from any place beyond the limits of [Those parts of the State of Rajasthan to which this Act extends] [Substituted by Rajasthan Act 38 of 1957.] to any other place beyond the said limits.
