The Assam Liquor Prohibition (Amendment) Act, 1970

ASSAM AC T II I OF  197 1
TH E ASSA M LIQ U O R PR OHIB IT IO N (AME ND ME NT ) AC T, 197 0
(Received the asse nt of  the Governor on the 19th January, 197 1)
[Published in the Assam  Gazette, Extraord ina ry, dated  the 25th Ja nu ar y 1971] 
An
Act
further to amend the Assam Liquor Prohibition Act, 1952
Preamb le. Whereas it is expedient fur the r to amend the  Assam
Liq uor Pro hib itio n Act, 1952, her einafte r called the Assam Act 
prin cipal Act, in the ma nn er hereinafte r appearing; I of 1953.
It is hereby enacted in the Twenty-first Yea r of  the 
Re public of In di a as follow s:—
Short  title,  1.( 1) This Act may  be called the  Assam Liquor
ex ten t an d Pro hibitio n (Am endmen t) Act, 1970.com me nce - '  -
men t.
(2) It  sha ll have the like ext ent  as the  principal
Act.
(3) It  shall come into force at once.
of“ cdonT*  2. In  section 2 o f the  prin cipal Act in sub-section 
of  Assam Act  (3), for the exp lanatio n, the  following shall be substi- 
I of  1953. tuted, name ly: —
“E xplan ati on.—Ta ri in an  unferm ented stage 
and liquor  con tain ing  5 per cent alcohol are 
exem pted  from the  operatio n of this Act.”
Am en dm en t 3. In sectio n 3 o f the  princ ipal Act, for clause (3),
of sect ion 3 the  following shall be sub stituted, na mely:— of  Ass am °
P353. 1 ° f  “ (3) Consume liquor except on a perm it gra nte d 
un de r the  provisio ns o f the  A ct and rules 
ma de th ere un der.”

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