(1)No intoxicant exceeding such quantity as the State Government may prescribe by notification, either generally or for any specified local area, shall be imported, exported or transported, except under a pass:Provided that, in the case of duty paid foreign liquor other than denatured spirit, such passes shall be dispensed with unless the State Government by notification, otherwise directs with respect to any local area.(2)The passes required by sub-section (1) may be granted by the Collector.(3)Such passes may be either general for definite periods and particular kinds of intoxicant, or special for specified occasion and particular consignments only.
