Section 62(d) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
(d)it shall also be lawful for [the Government] [In sections 1 (para third), 3 clauses (7) and (9), 4, 5 (proviso), 7, 8, 10(d), 11, 12, 13, 15, 16, 17(e), 18, 20(d), 25, 63(b),63(c), 63(d) and 64 for the words 'His Highness the Maharaja Bahadur' the words 'the Government' substituted by Act X of Svt. 1996.] to authorise the [Commissioner] [Substituted by Act XIV of 1966 for 'Excise and Taxation Commissioner'.] to permit subject to such restrictions and conditions as [the said [Commissioner] [Substituted by Act VIII of 1956 for 'the said Inspector General'.] may in each case or class of cases prescribe, the possession by medical practitioners of liquor or [opium and hemp drugs] [Substituted for 'intoxicating drugs' by order published in Government Gazette dated 1st Assuj, 1988.] and the preparation by them of medicines containing the same for use in their practice.]
