- No liquor or intoxicating drug, exceeding such quantity as the Government may, from time to time, prescribe by notification in the [***] [The word 'Sirkar' omitted by Section 12(a) of Act 10 of 1967.] Gazette either generally for the whole State or for any local area, shall be transported except under a permit issued under the provisions of the next following section.[***] [Proviso omitted Section 12(b) of Act 10 of 1967.]
