6. Power to limit application of notifications, permits, etc, made under this Act.
- Where under this Act any notification is made any power conferred, any appointment made or any license, pass or permit granted, it shall be lawful to direct :-(a)that it shall apply to the whole of Punjab or to any specified local area or areas;(b)that it shall apply to all or any specified intoxicant or intoxicants or class thereof;(c)that it shall apply to all or any class or classes of persons or officers;(d)that it shall be in force only for some special period or occasion.
