The Assam Liquor Prohibition ( 2nd Amendment) Act, 1956

Th.e  17th September 1956
No .L JL .46/56 /13.—-I he following Act o f  the Assam Legislative Assembly 
which receive d the assent ol the Gove rnor is h ereby pub lished for general 
info rma tion .
(R ec ei ve d th e a ss en t o f th e G ov er no r oa  t h e 14th Sep te m be r 1956)
ASSAM AC T X IX  OF 195 6
TH E ASSAM  LIQ UO R PROH IBITI ON  (SECO ND AMEND MENT)  
ACT, 1956
(Passed by the Assembly)
[Published in the Assam  Gaze tte, Ex tra ordin ary, dated  the 20th 
Sep tem ber  1956]
An
Act
further to amend the Assam  Liquor Prohib ition Act, 1952
Preamble.—Whereas it is expedient to amend furt her the Assam Liquor 
Prohibitio n Act, 1952 (Assam Act 1  of 1953), h ereinafter called the Principal 
Act in the manner hereinafter appearing ;
It is hereby enacted in the seventh year of the Republic of India as 
fol low s:—
1. Short title, extent and commencemen t.—
(1) This Act may be called the Assam Liquor Prohibitio n (Second 
Amendment) Act, 195 6.
(2) It shall have the like extent as the Principal Act.
(3) It shall come into force at once
2. Amendment of Section 2 of Assam  Act 1 of  1953.— The word 
‘Explanations ’  and the whole of the expla nation (i) under sub-section (3) 
of Section 2 of the Principal Act as inserted by the Assam Liq uor  Prohibition 
(Amendment) Act, 1956  (Assam Act XIII  of 1956) shall be deleted and the 
figure (ii) shall be substituted by the word ‘Explanation’.
3. Insertion of new Sections 3A, 3B and 3C after Section 3 of Assam  
Act I of 1953.— The following new sections shall be inserted after Section 3 
of the  Principal A c t;
“3A. Provisions of the Act not to apply to certain articles.— Nothing 
in this Act shall be deemed to apply to—
(1) Any toilet prep aration containing alcohol which is unfit for use
as intoxicating  liquor;
(2) Any medicinal prep aration containing alcohol which is unfit for
use as intoxicating liquor ;
(3) Any antiseptic preparation or solution containing alcohol which
is unfit for use as intoxicating liquor;
(4) Any flavouring extract, essence or syrup containing alcohol which
is unfit for use as intoxicating  liquor.
 
3B. Board of Exper ts.— (1) For  the purpose of determ ining whether 
any of the prep arations  mentioned in Section 3A is fit or likely to be used 
as intoxicating liquor the State Governme nt shall constitute  a Board of 
Experts.
(2) The Board of Experts constituted  under sub-section (1) shall be 
appo inted on such terms and conditions and shall consist of such members 
as may be prescribed. The members so appointed shall hold office  during 
the pleasure of the Gove rnor of Assam.
(3) It shall be the duty of the Board  to advise the State Government 
on the question of whether any article  or prep aration containing alcohol is 
fit for  use as intoxicating  liquor and on such other matters incidental thereto 
as may be referred to it by the State Government.
3C. Restriction s on use of medic ina l and toi let preparatio ns.— On the 
advice of the Board constituted under Section 3A, the State Government may 
by notification in the official Gazette declare any such prep aration to be 
liquor within the definition of the Act and thereupon  the State Government 
may, notwithstan ding anything contained in any other provisio n of the Act, 
impose such restric tion and in such manner as may be prescribed.”
J. C. MEDHI,
Secy, to the Govt, of Assam, Leg. & Judl. Depit.
 

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