Section 3 in The U.P. Intoxicating Liquor Objectionable Advertisements Act 1976
3. Prohibition of advertisements relating to liquor.
- No person shall publish or && to be published, any advertisement which solicits the use of, or offers for sale any intoxicating liquor.Explanation.-A sign-board on any premises in which intoxicating liquor is manufactured or sold or offered for sale indicating merely that such liquor is manufactured, or sold or offered for sale in those premises, and any catalogue or price list of such liquor kept or maintained in such premises, shall not amount to the publication of such advertisement.
