(1)The Government may, by notification and subject to such conditions as may be specified in such notification, exempt [tari] [See now S.O. No. 187 dated 1.4.1991.] or any specified liquor or 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, scientific, industrial or such like purpose.
