- Whoever prints or publishes in any newspaper, book, leaflet, booklet or any other single or periodical publication or otherwise or distributes any advertisement or other matter [*] [The word commending was omitted by section 6 (a) of the Tamil Nadu Prohibition (Amendment) Act, 1958 (Tamil Nadu Act VIII of 1958).] soliciting the use of, or offering any liquor or intoxicating drug other than liquor or drugs exempted under section 16 [*] [The words and figures 'or specially approved as of medicinal value by the Medical Council established by the Madras Medical Registration Act, 1914 ' were omitted by section 2 (1) of the Madras Prohibition (Amendment) Act, 1938 (Madras Act X of 1938).] shall be punished [ [with [***] [These words were substituted for the words 'with fine which may extend to one thousand rupees ' by section 6 (b) of the Tamil Nadu Prohibition (Amendment) Act, 1958 (Tamil Nadu Act VIII of 1958).] imprisonment] which may extent to six months or with fine which may extend to one thousand rupees or with both]:Provided that this section shall not apply -(a)to plain catalogues and price lists which may be generally or specially approved by the Commissioner; or(b)[ to advertisements in medical journals, or to notices and literature circulated exclusively to members of the medical profession, if such advertisements, notices or literature relate to any liquor or intoxicating drug which has been specially approved as of medicinal value - [Clauses (b) and (c) were lettered as clauses (c) and (d) respectively, and clause (b) was inserted by section 2 (ii) of the Madras Prohibition (Amendment). Act, 1938 (Madras Act X of 1938).](i)by the Medical Council established by the [Tamil Nadu] Medical Registration Act, 1914, (Tamil Nadu Act IV of 1914.) ; or(ii)by any other Medical Council which has been established under any law for the time being in force [in any other State] [These words were substituted for the words ' in any other Province in British India or in any Indian State ' by the Adaptation (Amendment) Order of 1950.], or which has been recognized by the Government of such [***] [The words 'Province or' were omitted by Order of 1950.] State ; or(iii)by such authority in respect of Indian Medicine as may be notified by the [State] [This word was substituted for the word ' Provincial ' by the Adaptation Order of 1950.] Government ; or](c)[] [Clauses (b) and (c) were relettered as clauses (c) and (d) respectively and clause (d) was inserted by section 2 (ii) of the Madras Prohibition (Amendment) Act, 1938 (Madras Act X of 1938).] to the normal circulation within the [State] [This word was substituted for the word ' Provincial ' by the Adaptation Order of 1950.] of newspapers, periodicals and books printed and published in accordance with law outside the [State] [This word was substituted for the word ' Provincial ' by the Adaptation Order of 1950.] ; or(d)[] [Clauses (b) and (c) were relettered as clauses (c) and (d) respectively and clause (d) was inserted by section 2 (ii) of the Madras Prohibition (Amendment) Act, 1938 (Madras Act X of 1938).] to any advertisement contained in a newspaper printed and published in the [State] [This word was substituted for the word 'Province' by Act, 1938 (Madras Act X of 1938).] before the first day of January 1938.
