15. Prohibition of publication of advertisements relating to intoxicants, etc.
(1)No person shall print or publish in any newspaper, news-sheet, book, leaflet, booklet or any other single or periodical publication or otherwise display or distribute any advertisement or other matter,-(a)which solicits the use of or offers any intoxicant or hemp; or(b)which is calculated to encourage or incite any individual or class of individuals or the public generally to commit an offence under this Act, or to commit a breach of or to evade the provisions of any rule, regulation or order made thereunder or the conditions of any licence, permit, pass or authorisation granted thereunder.(2)Save as otherwise provided in sub-section (3), nothing in this section shall apply to,-(a)catalogues or price-lists, which may be generally or specially approved by the Commissioner in this behalf;(b)any advertisement or other matter contained in any newspaper, news-sheet, book, leaflet, booklet, or other publication, printed and published in accordance with law, outside the State, but normally circulating within the State;(c)any advertisement or other matter contained in any newspaper printed and published in the State before such date as the State Government may, by notification, specify; and(d)any other advertisement or matter which the State Government may, by notification, generally or specially exempt from the operation of this section.(3)Notwithstanding anything contained in sub-section (2), the State Government may, by notification, prohibit within the State the circulation, distribution or sale of any newspaper, news-sheet, book, leaflet, booklet or other publication printed and published outside the State, which contains any advertisement or matter of the nature described in clause (a) or (b) of sub-section (1).
