The PRESS AND REGISTRATION OF BOOKS (EX'rENSIQN TO LUSHAI HILLS) ACT, 1954

43 
ASSAM ACT XVI OF 1954 · 
THE PRESS AND REGISTRATION OF BOOKS (EX'rENSIQN 
TO LUSHAI HILLS) ACT, 1954 
(Passed by the Assembly) 
(Received the assent of the Governor of Assam on the 2nd May 1954.) 
[Published in the AsJam Gazette, dated 12th May 1954] 
An 
Act 
to extend the pror•isions ef the Press and Registration qf Books Act, 1867 to Lushai 
Hills District 
Preamble.-WHEREAS the Press and Registration of Books Act, 18<&7 (Act 
-N.o.XXV of 1867), is not in force in Lushai Hills District. 
. . AND WHEREAS it is expedient to bring the said Act into force in tile. said 
·~ ·, District ; 
It is hereby enacted as follows :-
1. Short title, extent and commencement.-(!) This Act may be called 
the Press and Registration of Books (Extension to Lushai Hills) Act, 1954. 
(2) It extends to the Lushai Hills District. 
(3) It shall come into force at once. . 
2. Application of Act No.XXV of 1867 to the Lushai Hills District.­
All the provisions of the Press and Registration of Books Act, 1867 as amended 
from time to time and the rules made thereunder, subject to any amendments to 
.which they are for the time bdng subject in the rest of Assam, shall apply to the 
Lushai Hills District. 
ASSAM ACT XVII OF 1954 
THE ASSAM PROHIBITION OF SMOKING 
IN PASSENGER VEHICLES ACT, 1954. 
(Passed by the Assembly) 
(Received the assent of the Governor of Assam on the 2nd May 1954) 
[Published in the Assam Ga;:,ette, dated 12th May 1954] 
An 
Act 
to prohibit smoking in passenger vehicles. 
WHEREAS it is expedient in the -public interest to prohibit smoking in pasM 
senger vehicles ; 
It is hereby enacted as follows:-
I. Short title, extent and commencement.-(1) This Act may be called 
. the Assam Prohibition of Smoking in Passenger V~hicles, Act 1954. 
(2) It extends to the whole of Assam. 
(3) It shall come into force on such date as the State Government may, by 
notification in the official Gazette, <i;ppoint. 
2, Definition.-In this Act "passeng er vehicle" means a motor vehicle 
having seating capacity for more than six persons, excluding the driver 1 which 
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