Section 9 in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
9. Permits for transport.
- Permits for the transport of liquor or intoxicating drugs may be issued by the [Commissioner] [Substituted by Act XIV of 1966 for 'Excise and Taxation Commissioner'.] or by any person duly empowered in that behalf by him.General and special permits. - Such permits shall be either general for definite periods and kinds of liquor or intoxicating drugs, or special for specified occasions and particular consignments only;
