24. Prohibition of publication of advertisements relating to intoxicant, etc.
(1)No person shall print or publish in any newspaper, news-sheet, book, leaflet, booklet or any other single or periodical publication or otherwise display or distribute any advertisement or other matter,-(a)which [*] [The word 'Commends' was deleted, by Bombay 26 of 1952, Section 6.] solicits the use of or offers any intoxicant or hemp;(b)which is calculated to encourage or incite any individual class of individuals or the public generally to commit an offence under this Act, or to commit a breach of or to evade the provisions of any rule, regulation or order made thereunder or the conditions of any licence, permit, pass or authorization granted, thereunder.(2)Save as otherwise provided in sub-section (3), nothing in this section shall apply to-(a)catalogues or price lists which may be generally or specially approved by the [Director] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule] in this behalf;(b)any advertisement or other matter contained in any newspaper, news-sheet, book, leaflet, booklet or other publication printed and published outside the [State] [This word was substituted for the words 'Pre-Reorganisation State of Bombay including the transferred territories', by Bombay 12 of 1959, Section 3.];(c)any advertisement or other matter contained in any newspaper printed, and published in the [State] [This word was substituted for the words 'Pre-Reorganisation State of Bombay including the transferred territories', by Bombay 12 of 1959, Section 3.] before such date as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may by notification in the Official Gazette, specify; and(d)any other advertisement or matter which the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, generally or specially exempt from the operation of this section.(3)Notwithstanding anything contained in sub-section (2), the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, prohibit within the [State] [This word was substituted for the words 'Pre-Reorganisation State of Bombay including the transferred territories', by Bombay 12 of 1959, Section 3.] the circulation, distribution or sale of any newspapers, news-sheet, book, leaflet, booklet or other publication printed and published outside the [State] [This word was substituted for the words 'Pre-Reorganisation State of Bombay including the transferred territories', by Bombay 12 of 1959, Section 3.] which contains any advertisement or matter,-(a)which [*] [The word 'Commends' was deleted, by Bombay 12 of 1959, Section 6.] solicits the use of or offers any intoxicant or hemp; or(b)which is calculated to encourage or incite any individual or class of individuals or the public generally to commit any offence under this Act or to commit a breach of or to evade the provisions of any rule, regulation or order made thereunder, or the conditions of any licence, permit, pass or authorisation granted thereunder.
