(1)The State Government may, by notification and subject to such conditions as they think fit, exempt any specified liquor or any 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, toilet, scientific, industrial or such like purposes.(2)The State Government may, by notification either wholly or partially and subject to such conditions as they may think fit to impose, exempt the members of the Scheduled Tribe from all or any of the provisions of this Act or of all or any of the rules made under this Act either throughout the State of Orissa or in any specified area or for any specified period or occasion.(3)When issuing a notification under Sub-section (1) and Sub-section (2), the State Government shall have power to provide that a breach of any of the conditions subject to which the exemption is notified, shall be punished with imprisonment which may extend to six months or with fine which may extend to one thousand rupees or with both.
