Section 37A(5) in The United Provinces Excise Act, 1910
(5)Notwithstanding anything contained in sub-section (4) in relation to any prohibition area, the State Government may, either by rules and by general or special order, make any exemption or relaxation in respect of the possession, consumption, import, export or transport of the intoxicants mentioned in the notification under sub-section (4) of any of such intoxicant by or for purposes of-(a)members of the defence services;(b)foreigners visiting or residing in the prohibition area;(c)travellers through the prohibition area;(d)district hospitals or medical colleges requiring any intoxicant for medical purposes;(e)persons holding licences under Sections 17, 18, 21 and 24;(f)consignment from, to, or passing through the prohibition area by rail, road or air;(g)industrial, scientific, educational, medicinal or religious purposes.
