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State of Maharashtra - Section

Section 29 in The Maharashtra Prohibition Act

29. Through transport.

The through transport—
(a)of any consignment of any intoxicant, hemp, denatured spirituous preparation, mhowra flowers or molasses by a railway administration or by any steamer, ferry, road transport or air service, or
(b)of any intoxicant, hemp, denatured spirituous preparation, mhowra flowers or molasses, otherwise than by way of consignment,
shall be subject to such conditions as may be prescribed.