- The State Government may, by notification-(a)prohibit throughout the [State] [Substituted by M.P. Act No. 23 of 1958.] or in any specified area thereof, the import or export of any intoxicant;(b)prohibit the transport of any intoxicant;(c)[ make suitable provisions for the effective control of Mahua (Bassia Latifiolia and Bassia Longifolia) or any other base which is or which can be utilised for the manufacture of liquor.] [Inserted by M.P. Act No. 23 of 1958.]
