10A. [ Prohibition of publication of advertisements relating to liquor. [Inserted by Amendment Act 8 of 1978.]
(1)No person shall advertise in any manner or form, whatsoever, or distribute any advertisement or other matter relating to liquor. -(a)which solicits the use of or offers any liquor; or(b)which is calculated to or is likely to encourage or incite any individual or class of individuals or the public generally to commit an offence under this Act or to commit a breach of or to evade the provision of any rule, regulation or order made thereunder or the conditions of any licence, permit, pass or authorization granted thereunder.(2)Nothing in this section shall apply to:-(a)catalogues or price lists which may be generally or specially approved by the Commissioner in this behalf;(b)any other advertisement or matter which the Government, by notification in the Official Gazette, generally or specially exempt from the operation of this section:]Provided that no advertisement of any kind specified in clauses (a) and (b) above shall be made in schools and colleges.
