The Assam Ganja and Bhang Prohibition (Amendment) Act, 1961

107
ASSAM  ACT NO. XII I OF 1961
TH E ASSA M GANJA AND  BHANG PR OHIB IT IO N 
( AM ENDM ENT ) ACT , 19 61  
' ( As passed by the  Assembly )
Receiv ed the as se nt o f the Gover nor  on th e 5th  M ay  1961
[  Published in the  Assam Gazette,  Ex traord ina ry,  dated  the  6th  May 1961 ]
An
Act
further to am en d th e A ss am  Ganja  and Bhang Pro hib it io i Act, 1958  
( A ss am  Act XXI of 1959 )
Pream ble. whereas  it is exp endient  furth er to am end the  Assam Ac t 
Assam Ga nja  a nd Bhan g Pro hib itio n Act, 1958, herein- "^X l ef 
after called  t he Princi pal  A ct, in the man ne r herein­
after ap pe aring;
It  is her eby  ena cted in the Twelfth  Yea r of the Re­
pub lic of Ind ia as follo ws :—•
Short tit le , 1. (1 ) Th is Act may be called the  Assam Ga nja  
extent an d a n cj B han g Pro hibitio n ( Am end ment ) Act, 1961,
(2) I t shall have the  like extent as the Prin cipal Act.
(3) It  shall come into force at  once. .
oR h^ Ton J 2- In  t he  long title  of the Princi pal  Act, for th e word 
title of awam ‘an d’ occuring  in  two place s between the words ‘manu- 
Act X X I of fac tur e’ a nd  ‘s ale* th e word ‘or’ shall be substituted.
195g.
Amendment 3 -  In  section 3 of the Prin cipa l Act, in clauses 
of section 3 l / ') . (r), (d), and  («' for the w o rd ‘and ’  occurin g 
of Assam between the  words ‘gan ja ’  an d ‘bhan g’, the word ‘or’
Act X X I of  shal! be substituted .
19 59 .
Amendment 4 -  I n  sub-section (1) o f  section 11 of th e Principa l 
of section 11  Act, for th e word s and  pu nctua tio n (,) ‘Any Officer 
of Assam of the  De partm ents of Excise and  Police not below the  
o f ran k of Inspector ’, the  u prds and the  punctua tion (,)
‘Any Officer of th e De partm ent of Excise not below 
the  ran k of Assistant Inspec tor o f Excise, any officer of 
th e Dep ar tm en t of Police not below the  ra nk of S ub-  
Inspector  of Police’, shall be subs tituted.
 

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