The Assam Liquor Prohibition (Amendment) Act, 1963

Th e 2,3rd O ctob er, 1953
N o. L.9 7/ 53 /7 .—Th e following Act of th e Assam Legislative Assembly which 
receiv ed the assent o f the  Governo r of Assam is here by published for general 
mfori, tion .
(R ec ei ve d th e a ssen t o f th e G ov er no r on  t h e 14th O ct ob er , 195 3)
ASSAM AC T X X X I OF  1953
TH E ASSAM  L IQ U O R 'P R O H IB IT IO N  (AM ENDM ENT) AC T, 1953 
(Passed by the  Assembly)
An
Ac t
to amend the Assam Liquor Prohib ition Ac t, 1952  •
P re am b le .- —Whereas it is expedien t to amend the Assam Liq uor  Pro hib i­
tion  Act, 1952 (Assam Act I of 1953) here inafter  called the principal Act for the 
purpose hereinafte r a ppearing  ;
It  is hereby enacted  as follows: —
1. Sh or t ti tl e, ex te nt an d co m m en ce m en t. — (1) This Act may  be called 
the Assam Liq uor  Prohibit ion (Am endm ent) Act, 1953.
(2) It shall h ave  th e like e xt en t as the princi pal  A ct.
(3) It  shall come into force at once.
2.  A m en d m en t o f  Se cti o n  17 (1 ).—In  sub-section (1) of section 17 of the 
Prin cipal Act, for the  words “ consisting of  two or more non-official resid ents” , 
the  words “ consisting in such prop ortion  as the  Comm issioner may deem  fit, 
of two or more  official an d non-official resid ents” , shall be sub stituted.
R. C. CH AUDHURI.
for Secy, to the Govt, of Assam, Leg. and Judl. Deptts

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