Section 13 in The Spirituous Preparations (Inter-State Trade And Commerce) Control Act, 1955
13. Power to exempt.
The Central Government may, by notification in the Official Gazette, and subject to such conditions as it may think fit to impose, exempt any spirituous preparation from all or any of the provisions of this Act on the ground that the spirituous preparation is ordinarily required for medicinal, scientific, industrial or such like purposes.
