(1)No intoxicant exceeding such quantity as the [State] [Substituted by ALO.] Government may prescribe by notification, either generally or for any specified local area, shall be imported, exported or transported, except under a pass:Provided that, in the case of duty paid foreign liquor other than denatured spirit, such passes shall be dispensed with unless the [State] [Substituted by ALO.] Government by notification, otherwise directs with respect to any local area.
