Section 22 in The Himachal Pradesh Excise Act, 2011
22. Power of the State Government to prohibit or permit import, export or transport of liquor.
(1)The State Government may, by notification, prohibit -(a)the import or export of any liquor into or from the State or any part thereof, or(b)the transport of any liquor.(2)Save as otherwise provided by any rule made under this Act, no liquor exceeding such quantity, as the State Government may prescribe, shall be imported, exported or transported except under the authority of a pass granted by the Collector:Provided that on such conditions as the Financial Commissioner, may prescribe, a pass granted under the excise law in force in another State may be deemed to be a pass granted under this Act.
