6B. [ Regulation of transit of liquor. [Inserted by Tamil Nadu Act No. 2 of 1983.]
(1)Except as otherwise provided in sub-section (2), no person shall transit any liquor.(2)Subject to the control of the State Government, the Collector or any officer not below the rank of a Deputy Collector empowered by him in this behalf may issue permit for the transit of any liquor in such form and subject to such conditions as may be prescribed. Every application for transit permit shall be made within such time as may be prescribed and shall be accompanied by copies of the export and import permits issued by the concerned States from which, and to which, the liquor is in transit.(3)The following shall be conditions of every permit issued under sub-section (2) : -(a)that the transit of liquor shall be made along the route or routes specified in the permit ; and(b)that the transit shall be under police escort at such scale as may be prescribed provided by the prescribed authority at the cost of the person who transits liquor.]
