71. [ The Government may exempt any liquor or intoxicating drug from the provisions of this Act. [Substituted by Section 23 of Act V of 1091.]
- The Government may by notification, either wholly or partially, subject to such conditions as they may think fit to prescribe, exempt any liquor or intoxicating drug from all or any of the provisions of this Act either throughout the [***] State or in any specified area or for any specified period or occasion or as regards any specified person or class of person.]
