Section 6 in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
6. Export of liquor or intoxicating drugs.
- No liquor or intoxicating drug shall be exported unless it has been lawfully imported or manufactured in the State, and its export is permitted by competent authority on payment of the fee or duty, if any, to which it is liable under any law for the time being in force.[xxxx] [Second para to section 6 deleted by Act IX of 1961. This para was added vide Notification No. 14 published in the Government Gazette dated 17th Phagan 1983.]
