Section 25(e) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
(e)fixing for any local area the [maximum or] [Inserted by order published in Government Gazette dated 10th Jeth, 1978.] minimum price [above or] [Inserted by order published in Government Gazette dated 10th Jeth, 1978.] below which [any liquor or opium] [Substituted by Act XV of 2006, Section 2.] shall not be sold;
