The State Government may, by notification-(1)prohibit into the area to which this Act applies the publication or display of advertisements of liquor or intoxicating preparations in the Newspapers, Periodicals, Journals, Hoardings, Banners etc. printed and published in and from that area;(2)prohibit into the areas which this Act applies the entry of Newspapers, Journals etc. if they contain advertisement of liquor or intoxicating preparations.
