(4)[ Notwithstanding anything contained in this Act and the Dangerous Drugs Act, 1930 (Act II of 1930), the State Government may by notification, prohibit the possession, consumption or both by any person or class of persons or subject to such exceptions, if any, as may be specified in the notification, by all persons in the State of Bihar or in any specified local area, of any intoxicant either absolutely or subject to such conditions as it may prescribe.] [Substituted by Act 6 of 1985.]
