- [(1) A Gram Sabha may, by resolution passed by one-tenth of its members, at any time during the period commencing from the 1st day of April and ending on the 31st day of December of any year, direct that intoxicating liquor shall not be sold at any licensed shop within the local area of the Gram Panchayat.] [Substituted by Haryana Act No. 41 of 2019, dated 17.12.2019.];(2)When a resolution has been passed under sub-section (1) and is received in the office of the Excise and Taxation Commissioner, Haryana, on or before the [15th day of January] [Substituted '31st day of October' by Haryana Act No. 41 of 2019, dated 17.12.2019.], it shall take effect from the 1st day of April of the year next after such resolution.(3)Notwithstanding anything contained in the Punjab Excise Act, 1914 (Punjab Act 1 of 1914) or any other Act for the time being in force and the rules made thereunder with regard to the powers and functions of the Collector under the said Act, such a resolution will be binding upon the Excise and Taxation Commissioner:Provided that if the Excise and Taxation Commissioner is of the opinion for reasons to be recorded in writing that within such local area illicit distillation or smuggling of alcohol has been carried on or connived at, within two years preceding the date of the passing of such resolution in such local area, such resolution shall not be binding upon him, unless the Government orders that it shall be so binding.
