Section 3(1) in The Spirituous Preparations (Inter-State Trade And Commerce) Control Act, 1955
(1)No person shall, in the course of inter-State trade and commerce,(a)import into a prohibition State any spirituous preparation; or(b)export from any State or transport from one place to another or sell any spirituous preparation for the purpose of its importation into a prohibition State; save in accordance with rules made under sub-section (2) and with the conditions of any licence for that purpose which he may be required to obtain under those rules.
