- The State Government may, by notification, and subject to such restrictions and conditions as may be specified in such notification,-(a)exempt or reduce [whether prospectively or retrospectively] [Inserted by Act 1of 1970 w.e.f. 23.12.1969] the excise duty levied under section 22 [or the licence fee payable by or under this Act, in respect of any liquor sold] [Substituted by Act 32 of 1982 w.e.f. 4.9.1992],-(i)[ for use or consumption by the members of the Armed Forces including Para-Military units) of the Union and Diplomatic agents;] [Substituted by Act 19 of 2010 w.e.f.16.04.2010](ii)for use for bona fide medicinal, scientific,industrial or such like purposes ;[or] [Inserted by Act 1of 1970 w.e.f. 23.12.1969][( iii) to any industrial concern or class or classes of industrial concerns;] [Inserted by Act 1of 1970 w.e.f. 23.12.1969][( b) exempt, any intoxicant from any of the provisions of this Act, other than those of Chapter V, in any specified area or for any specified period or occasion.] [Substituted by Act 1 of 1971 w.e.f. 07.08.1970]
