Section 44 in The Dadra and Nagar Haveli Excise Regulation, 2012
44. Penalty for unlawful advertisement. - Whoever, prints, publishes or gives an advertisement in any media soliciting use of any liquor, shall be punished with imprisonment for a term which may extend to six months or with fine which may extend to ten lakh rupees, or with both:
Provided that this section shall not apply to catalogue or price list or advertisement generally or specially approved by the excise officer for the purpose of display at the points of sale for consumer information and education.
