Section 4 in The Himachal Pradesh Excise Act, 2011
4. Power to limit application of notifications, license etc. issued.
- Where under this Act, any notification is issued, any appointment made, any power conferred, or any license, permit or pass granted, it shall be lawful for the State Government to direct that -(a)it shall apply to the whole of the State or to any specified local area or areas;(b)it shall apply to all or any class of persons, officers or functions and powers of such officers;(c)it shall apply to all or any specified liquor(s) or classes thereof; and(d)it shall be in force only for some special period or occasion.
