The Assam Liquor Prohibition ( Amendment) Act, 1956

The 30th Apr il 1956
No. LJ L .92/55/13 .—Th e following Act of the Assam Legislativ e Assem bly 
Which received the assent of the Governo r is hereby pub lish ed for gene ral 
info rma tion .
(Received the assent o f the Gto ve x'no r on the 25th April 1956 )
Ass am act Xii I of i9§6
THE ASSAM LIQ U O R PR OH IB IT IO N (AM ENDM ENT)
AC T, 1956  
(Passed by the Assembly)
[Published in the  Assam Gazetti, date d the  2nd  May  19 !»6]
An
A ct
fu rth e t to amehd the Ass am  Liquor Prohibition A£ t,  1952.
Preamb le.—Whereas i t is exp edient to amend  furth er the Assam 
Liq uor Prohibitio n Act, 1952 (Assam Act I of  1953), hereinafte r called the  
Pri nci pal  Act in the  m anher her ein after app earing  ;
It is h ereb y ena cted in the Seve nth Yea r of the  Re public of  India  as 
follows :—
1. Short title, extehf atnd ca nS m ed ce m eh f. —(1) This Act may be  
called the Assam Liq uor Proh ibit ion (Am endment) Act j 1956 .
(2) It  shall have the like ext ent  as the  Prin cipal Act.
(3) It  shall c om t into force at  once.
2. Atn ei id m tn t o f Section 2 o f Ass am  Afct 1 o f i953 .—For sub =  
Section (3) an d the explanatio n below it in Sectio n 2 o f the Prin cipal Act 
the following shall be substituted, namely :—
“ (3) Liq uor  means arty intoxicating liqu or and includes all liquid 
consisting Of  or con tain ing alcohol^ also Ta ri conta ini ng  alcohol and 
Pachwai in any form and any subs tance which  the Sta te Gover nm ent  ma y, 
by not ific atio n, declare to be liquor for the purp ose o f this Act;
Expld nnticns*— (i) This definition shall not apply to hny toilet pfe para-  
tion  o r me dicine con tain ing alcohol.
(» « ) Ta ri in an unfermehte d stage is not included within the t erm  liquof  
find is exem pted from the ope rati on of thi3 A et’\

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3. A m en dm en t o f Se ct io n 3 o f A ss am  Ac t 1 o f 1953.— In  Section 5 
3 of t he Prin cipal Act, the following shall be ad de d as a proviso, na mely:—
“ Pro vided th at  fo r three years from the  c ommencement of the Assam 
Liq uor Prohibitio n (Am endmen t) Act, 1956 it shall be lawful for a family 
of  Scheduled Tribes  to posse s-s  Pac hwai to the  extent of two a nd  h alf seers ; 
for t he  p urpose of hom e con sum ptio n.
Explana tion.—Th e word ‘family’ mea ns persons living tog eth er and 
hav ing a  co mmon kit ch en ” .
4. Amendment of  Section 21 o f tfa e Assam Act X  of 1953.—
For S ection 21 of the Prin cipal Ac t, the following shall be sub stituted, 
na mely:—
“ 21. The  Sta te Gov ernmen t may prescribe th e conditio ns un de r 
which licenses may be issued for the ma nufac tur e, im po rt, transpo rt, sale or 
possession of liquor on the  grou nd th at  such liquor  is requ ire d by such 
perso n for a bona fidt m edici nal, scientific, ind ustrial, relig ious or such like  
pur pose or for sale to perm it holders under Sectio n 20” .
J. C. ME DH I.
Secy, to the Govt, of Assam , Leg. & Judl, Dep th

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