12A. [ Manufacture of preparations containing liquor or intoxicating drug. [Inserted by Section 14 of Act 10 of 1967.]
- No preparation to which liquor or intoxicating drug is added during the process of its manufacture or in which alcohol is self generated during such process shall be manufactured in excess of the quantity specified by the Commissioner:Provided that in specifying the quantity of a medicinal preparation, the Commissioner shall have due regard to the total requirement of that preparation for consumption or use in the State.]
