7. Prohibition of publication of advertisement relating to intoxicant, etc.
(1)No person shall print or publish any newspaper, news-sheet, book, leaflet, booklet or any other single or periodical publication or otherwise display or distribute any advertisement or other matter-(a)which solicits the use of or offers any intoxicating drug;(b)which is calculated 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 provisions of any rule, regulation or order made thereunder or the conditions of any licence, permit, pass or authorisation granted thereunder.(2)Save as otherwise provided in Sub-section (3) nothing in this section shall apply to-(a)catalogues or price lists which may be generally or specially approved by the Prohibition Commissioner in this behalf;(b)any advertisement or other matter contained in any newspaper, news-sheet, book, leaflet, booklet, or other publication printed and published outside the State;(c)any advertisement or other matter contained in any newspaper printed and published in the State before such date as the State Government may, by notification, specify; and(d)any other advertisement or matter which the State Government may, by notification, generally or specially exempt from the operation of this section.(3)Notwithstanding anything contained in Sub-section (2), the State Government may, by notification prohibit within the State the circulation, distribution or sale of any newspaper news-sheet, book, leaflet, booklet or other publication printed and published outside the State which contains any advertisement or matter,-(a)which solicits the use of or offers any intoxicating drug; or(b)which is calculated to encourage or incite any individual or class of individuals, or the public generally to commit any offence under this Act or to commit a breach of or to evade the provisions of any rule, regulation or order made thereunder, or the conditions of any licence, permit, pass or authorization granted thereunder.
