- No [excisable article or foreign liquor] [Substituted by Amendment Act 11 of 1973.] shall be sold except under the authority of a licence issued under this Act;Provided that the Government may, by notification, direct that a licence for sale granted under any other law for the time being in force in the [State] [In place of word 'Territory' substituted by Amendment Act 20 of 2001.] may, subject to such conditions as may be specified in the notification be deemed to be a licence granted under this Act.
