Section 32A(1) in Tamil Nadu Prohibition Act, 1937
(1)If the State Government consider that with a view to prevent or check the import, export, transport or transit of liquor without obtaining a licence or permit as required under the provisions of this Act, it is necessary so to do, they may, by notification, direct the setting up of checkpost or the erection of barrier or both, at such place or places as may be notified.
