10. [ Restriction on export or transport. [Section 10 substituted by section 8 of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965).]
- No intoxicant shall be exported or transported unless-(a)the duty (if any) payable under Chapter V has been paid, or a bond has been executed for the payment thereof; and(b)such conditions (if any) as the State Government may impose, have been satisfied :Provided that the State Government may, subject to such conditions (if any) as it thinks fit to impose, exempt any intoxicant from the provisions of this section.]
