Section 62 in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
62. Publication of rules and notifications.
- All rules made and notifications issued under this Act shall be [published in the Jammu and Kashmir Government Gazette] [Substituted by Act IV of Svt. 2001 for the words 'made and issue by publication in three successive issues of the Jammu and Kashmir Government Gazette'.] and shall thereupon have the force of law and be read as part of this Act, and may, in like manner, be varied, suspended or annulled.[63. Exemptions and prohibitions. - (a) Nothing in the foregoing provisions of this Act applies to the manufacture, possession, sale or supply by medical practitioners, chemists, druggists, apothecaries or keepers of dispensaries of any medicated article for bona fide medicinal purposes, or to the possession by the public of such articles lawfully supplied by them ; but(b)it shall lawful for [the Government] at any time by notification to prohibit the import, export, transport, manufacture, possession, sale or supply whether for medicinal purposes or otherwise of any liquor or intoxicating drug otherwise than in accordance with such rules and conditions (if any) as may be prescribed by the Government] in that behalf:(c)it shall be lawful for [the Government] [In sections 1 (para third), 3 clauses (7) and (9), 4, 5 (proviso), 7, 8, 10(d), 11, 12, 13, 15, 16, 17(e), 18, 20(d), 25, 63(b),63(c), 63(d) and 64 for the words 'His Highness the Maharaja Bahadur' the words 'the Government' substituted by Act X of Svt. 1996.] at any time by notification to exempt subject to such conditions, if any, as [the Government] [In sections 1 (para third), 3 clauses (7) and (9), 4, 5 (proviso), 7, 8, 10(d), 11, 12, 13, 15, 16, 17(e), 18, 20(d), 25, 63(b),63(c), 63(d) and 64 for the words 'His Highness the Maharaja Bahadur' the words 'the Government' substituted by Act X of Svt. 1996.] may impose, any specified article or class of articles or any specified person or class of persons from the operation of all or any of the provisions of this Act or of rules made or prohibitions notified thereunder and in like manner to cancel such exemption;(d)it shall also be lawful for [the Government] [In sections 1 (para third), 3 clauses (7) and (9), 4, 5 (proviso), 7, 8, 10(d), 11, 12, 13, 15, 16, 17(e), 18, 20(d), 25, 63(b),63(c), 63(d) and 64 for the words 'His Highness the Maharaja Bahadur' the words 'the Government' substituted by Act X of Svt. 1996.] to authorise the [Commissioner] [Substituted by Act XIV of 1966 for 'Excise and Taxation Commissioner'.] to permit subject to such restrictions and conditions as [the said [Commissioner] [Substituted by Act VIII of 1956 for 'the said Inspector General'.] may in each case or class of cases prescribe, the possession by medical practitioners of liquor or [opium and hemp drugs] [Substituted for 'intoxicating drugs' by order published in Government Gazette dated 1st Assuj, 1988.] and the preparation by them of medicines containing the same for use in their practice.]
