10. [ Prohibition or restriction of import, export, transport, possession, manufacture or sale of excisable articles. [Section substituted by Amendment Act 11 of 1973 and there after again vide Amendment Act 10 of 1976.]
- Notwithstanding anything contained in this Act, the Government may, if it considers necessary in the public interest so to do, by notification, prohibit or restrict the import, export, transport, possession, manufacture or sale of any or all excisable articles within [the State] or any part thereof.]
