(1)The [State] [This word was substituted, for the word 'Provincial' by the Adaption Order of 1950.] Government may, by notification Lion and subject to such conditions as they think fit, exempt any specified liquor or intoxicating drug or article containing such liquor or drug from the observance of all or any of the provisions of this Act on the ground that such liquor, drug or article is required for a medicinal, scientific, industrial or such like purpose,(2)[ Whoever commits a breach of any of the conditions subject to which the exemption is notified under sub-section (1), [shall be punished with imprisonment for a term which may extend to three months or with fine which may extend to one thousand rupees] [Substituted by Tamil Nadu Act No. 9 of 1979.] :[***] [Omitted 'Proviso' by Tamil Nadu Act No. 2 of 1989.]]
