(4)[ Notwithstanding anything contained in the foregoing sub-sections, if the State Government thinks fit so to do on the ground of health, morality public order, it may, by notification, prohibit, either absolutely or subject to such condition as it may prescribe, the possession in the whole of West Bengal or in any specified local area of any intoxicant by all persons generally or by any specified class or classes of person] [Sub-section (4) Substituted by Section 14(3) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965).]
