77B. Prohibition of printing and 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 which commends or solicits the use of or offers, any intoxicant or which is calculated to encourage or incite any individual or class of individuals or the public generally to commit an offence under the Act, or to commit a breach or evade the provisions of any rule or order made thereunder, or the conditions of any licence, permit or pass obtained thereunder.(2)Save as otherwise provided in rule 77-C, nothing in this rule shall apply to-(a)catalogues or price-lists which may be generally or specially approved by the Excise 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 outside the State;(c)any advertisement or other matter contained in any newspaper, printed and published in the State before the commencement of this rule; and(d)any other advertisement or matter which the State Government may, by notification in the Official Gazette, generally or specially exempt from the operation of this rule.
