11. Power to prohibit import, export or transport.
- The [State Govern-merit] [Substituted by paragraph 4(1) of the Adaptation of Laws Order, 1950 for the words Provincial Government, which were earlier substituted by paragraph 4(1) of the Government of India (Adaptation of Indian Laws) Order, 1937 for the words Local Government.] may by notification,-(a)[ xxx ] [The words "with the previous sanction of the Government of India" omitted by section 2 of, and the First Schedule to, the Devolution Act, 1920 (XXXVIII of 1920).] prohibit the import or export of any [intoxicant] [ Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words excisable article.] into or from [West Bengal] [Substituted by paragraph (2) of Article 3 of the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948 for the word Bengal.] or any part thereof, or(b)prohibit the transport of any [intoxicant] [ Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words excisable article.] [either absolutely or in such circumstances as it may, by notification, specify] [Inserted by section 9 of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965).].[ xxx ] [Proviso to section 11 omitted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937.]
