Section 42 in The Andaman and Nicobar Islands Excise Regulation, 2012
42. Penalty for lawful advertisement,- Whoever prints, publishes or gives an advertisement in any media soliciting use of
any liquor, shall be punishable with imprisonment for a term which may extend to six monthsor 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 purposes of display at the points of sale for consumer information and education.
