The Assam Liquor Prohibition (Amendment) Act, 1973

5
ASSAM  ACT V OF 19 74
( Received the assent of the Governor on the 23rd January, 19 74 ) 
THE ASSAM LIQ UOR PRO HIB ITIO N (AMENDMENT) AC T, 19 73
[Published in the Aassam Gazette, Extraordinary, dated the 11th  
February 19 74  ]
An
A ct
to ame nd the Ass am Liq uor  Pro hibition Ac t, 1952.
P re am bl e.  Wherea s it  is exp edi ent  to ame nd fu rthe r
the  Assam  Liq uor  Pro hib itio n Act, 1952  (Assam 
Act I of 1953), he reinafter called the Pri nci pal  
Act, for the purpose he reinafter  appearing; --
It is he reb y enacted in the  tw en ty-fo ur th 
ye ar of the  Republic of In dia as follow s :—
Sho rt title, i. (1) This Act ma y be called the Assam
commence- Liq uor  Pro hib itio n (Amendme nt) Act, 197 3. 
me nt.
(2) It sha ll hav e the  like  ex tent as the  
Princ ipa l Act.
(3)  It sha ll come into force on the Fir st 
day  of April, 197 3.
Amendment 2. For sub-sec tions (2) and (7)  of section 2 
of section 2 of the  princi pal  Act, the following  sha ll be 
ir
0^ ss
1
a
9“ 3
A ct’  substitu ted, name ly :—
2. (2)  "S tat e Pro hib itio n Coun cil” means 
the  body of a non -off icia l reside nts  of the Sta te 
as may be con stit ute d by the Sta te Government 
by notificatio n in the  official Gazette.
2. (7)  "Proh ibition Officer” mea ns a pers on 
appointed un der s ection 17  (3)  of the Act.
Amendm ent 
of section 17  
of Assam 
Act, I of 
195 3.
3. For section 17  of the Princ ipa l Act, the 
following  shall be sub stit uted, nam el y:—
♦
17 . (1) The State  Government may, by 
notificatio n in the official Gaze tte, con stitute 
for the  Sta te and for  such period as it may  
deem  fit, a Sta te Pro hib itio n Council consisting  
of two or more non-off icial res ide nts  of the 
Sta te as may be prescribed by the Sta te Gov ern­
ment. The Sta te Government may  also, by like 
notification, dissolve or rec onstit ute  any  such 
Council.
Price—’ 05

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(2) The  State  Pro hib itio n Coun cil may, 
by notific atio n in the official Gazette, 
con stit ute for a distr ict  or pa rt th er e­
of and  for  such period as it  may 
deem  fit, Prohibition Com mittees 
consisting of two  or more non -off icia l 
reside nts of the distric t. The Sta te 
Pro hib itio n Coun cil ma y also, by 
like notifica tion, dissolve or recons­
titu te  such  pro hib itio n Committees.
(3)  For the  purp oses of Sections 10  and 
11  of the Act, the  Sta te Government 
may, by notific atio n in th e official 
Gaze tte, app oint any  me mb er of a 
Pro hib itio n Com mittee by  virtu e 
of office or otherw ise to be a Pr oh i­
biti on Officer and th e rel ati on  of 
officers so app ointed to th e Sta te 
Pro hib itio n Council sha ll be such as 
ma y be prescribed.
(4)  The duties to be per for me d by the  
Sta te Prohibition Council and Pr o­
hib itio n Committees and th e relation 
bet ween the  Council and  the  Com­
mittee s and  the  rel ati on  of such 
Com mittees to the Coun cil sha ll be 
such  as ma y be pres crib ed.
4. In sub -sec tion  (2) (a) of section 23 of the  
Amen dm en t p r in c ip a i Act, for  the word "Commissio ner” the  
of  Assam" words "State Pro hib itio n Coun cil” sha ll be 
Act, X  o f sub stit uted.
1953.
AGP. (Gau.) LA. 35 1/ 74 -1 50 0- 28 -3 -7 4

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