(3)If a Gram Sabha prohibits manufacture, possession, sale and consumption of any intoxicants in its area, the following consequences shall follow:-(a)No new manufactory of intoxicants shall be established within the jurisdiction of the Gram Sabha.(b)No new outlets for sale of any intoxicants shall be opened, and the existing outlets, if any, shall be closed with effect from the first day of the next financial year immediately following the issue of order of prohibition.(c)No person shall manufacture, possess, transport, sell or consume any intoxicant within the Gram Sabha Area.
