The ASSAM EXCISE (AMENDMENT) ACT, 1952

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· ASSAM ACT XV oF 1952 
ASSAM EXCISE (AMENDMENT) ACT, 1952 
(Passed by the Assembly) 
1_Received the as s ent of the Governor on the 8th October 1952) 
Published in the ,4ssam Gazette, dated 15th October 1952 
An 
Act 
further to amend t fle Eastern Bengal and Assam Excise Ac!, 1910 
Preamble. Whereas it is expedient further to amend the Eastern E a s t e r n 
Bengal and Assam Excise Act, 1910, hereinafter referred to ~engal aEnd 
h . . 1 A . h h . f . ssam X• 
as t e prm c1pa ct, 1n t e man ner erema ter appeanng ; cise Act, 
It is hereby enacted as follows:-
Short title, l. ( 1) This Act may be called the Assam Excise 
extent and (Amen dm en_t) Act, 1952. commence-
ment. (2} It shall come into force on such dat e as the State 
Government may, by notification in th e officia l Gazette, 
appoint in this behalf. 
(3) It shall have the like extent as the princ ipal Act. 
.Amendm en t 2. In sub-section (3) of Section 17 of the principal Act 
of Sectwn between the words "local area" a nd "comprised therein" 17
' the words "place or class of places" shall be inserted. ' 
Amen~ment 3. For section 53 of the principal Act th e following new 
of sectwn 53 section shall be substituted, namely:--
"53. (1) Whoever, in contravention of this Act or of 
any rule, notification or order made or issued under this 
Act, or of any license, permit or pass granted under this 
Act,-
(a) import s, exports, transports, manufactures, pos­
sesses or sells any intoxicant other than tari and 
pachwai ; or 
(b) cultivates, collects, or sells the hemp plant 
(Cannabis Sativa) ; or 
(c) constructs or works, any distillery or brewery ; or 
(d) uses, keeps or has in his possession any materials, 
still, utensil, implem ent or apparatus whatsoever 
for the purpose of mimufacturing any intoxicant 
other than tari and pachwai ; or 
(e) bottles any liquor other than tari and pachwai 
fur purpQ$es of sale, 
shall be punished with imprisonment which may 
extend to two years and with fine and the con­
victing mjlgistrate shall direct the offender to be 
impriscin~d }n default of payment of fine. for a 
term wh1en may extend to one year, and such 
imprisonment shall be in add1 tion to any other 
imprisoP-ment to which he may have been sen­
tenced. 
of 1910. 
:) 
stern 
gal and 
1m E x· 
Act, 
1910, 
23 
(2) Whoever as aforesaid-
(a) taps or draws tari from any tari producing 
tree ; or 
(b) bottles any tari or pachwai for purposes of 
sale; or 
_' c) imports, expor ts, transports, manufactures, 
possesses or sells any tari or pachwai ; 
shall Le punished with imprisonment which may 
extend to six months or with fine or with 
both." 
ASSAM ACT XVI OF 1952 
THE ASSA1-f ADHIARS PROTECTIO N AND REGULATION 
(AMENDMENT) ACT , 1952 
(Passed by the Assembly) 
(Received the assent of the Governor on the 17th October, 1952) 
[Published in the Assam Gazette, dated the 29th October 1952] 
An 
Act to amend the Assam Adhiars Protection and Regulation Act, 1Y18 
Whereas it is expedient to amend the Assam Adhiars Assam 1\ct 
Protection and Regulation Act, 1948, hereinafter called the XII of 1948. 
Principal Act, in the manner hereinafter appearing ; 
It is hereby enact ed as follows:-
•Short- title, 1. ( l) This Act may be called the Assam Adhiars Pro­
. and tection and Regulation (Amendment) Act, 1952 . 
commence-ment, · (2) It shall have the like extent as the principal Act, 
(3) It shall come into force a t once. 
Substitution 2. In section 3 of the principal Act - · 
, o.f sub-sec- (a) for sub-section (1) the following sub-sectiqn shall be 
• tton. (1) of substituted namely-sect:on 3 of ' · ' Assam Act "(1) Notwithstanding anything to the contrary con-
_XU.of 1948. tained in any law for the time being in force or any contract 
or agreement, express or implied, anY. person who during 
the preceding agricultural year cultivates any land as adhiar 
shall have a right to remain in occupation and cultivate the · 
land for subsequent years until he eithe r voluntarily relin 
quishes the land or is ordered by a Re>!enue Officer under 
section 5 to cease to culti va te and '-'acat<> the land or is 
evicted ·therefrom in execution of a valid order of the 
. Rev,enue Officer." ; 
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