The Assam Ganja and Bhang Prohibition (Amendment) Act, 1973

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ASSAM AC T IV OF  1974
(Received the assent of the Gover nor on  the  23rd Ja nuai y, 1974)
THE ASSA M GANJA AND BHANG PROH IBITION (AMEND­
MENT) ACT, 19 73
[P ub lis he d in the Assam Gazett e, Ex tra ordin ary , dated the 11th 
February 1964 ]
An
Ac t
*o am en d  th e A ss am  Ganja  an d Bh an g P ro hib it io n Ac t, 1958
Pream ble.
Sho rt title, 
exten t and 
com me nce­
ment.
Whereas it is exp edient to amen d fu rth er 
the  Assam Ganja an d B hang P roh ibition Act, 195 8 
(Assam Act XXI of 1959), hereinafter  called the 
Pri nci pal  Act, in the ma nner he reinafter  appea r­
ing;
It is hereb y enacted  in the  Tw enty- fourt h 
year of th e Republic of India as follow s :—
1 . (1)  This Act may be called the  Assam  G anja 
and Bhang Pro hib itio n (Amendm ent) Act, 
1973.
(2) It shall have like exten t as the  Prin cipal 
Act.
(3)  It shall come into force on the  First day  of 
April, 1973.
2.  The follow ing sha ll be subst itu ted  f or sub -
Ameudment section (2) of section 2 of the  principal Act,of section n a n n p ]v  .__
2 o f Assam ' '
Hr'qX X I o f  2.(2) "State Pro hib itio n Coun cil’’  mea ns the 
body of a non-official residents of the Sta te 
as may  be con stituted by the  Sta te Go ver n­
me nt by notifica tion  in the official Gazette.
Insert a n ew sub-sec tion  after  sub-s ection 
(2) of S ection 2.
(2)(i) ' Pr ohi bition  Officer’’  mea ns a pers on 
appo inted  under  Sections 18  (3) of the Act.

2
ofsecd on 'l's  3.  The following s hal l be sub stitut ed for sec- 
of Assam  Act tion 18  of th e Princ ipa l Act, nam ely :—
XX I of 1959
18(1 ) The Sta te Government may, by notifi­
cation in the  official Gaze tte, con stitute 
for the  Sta te and for such period as it 
may deem  fit a Sta te Pro hibition 
Council consisting  of two or more non­
official residents of th e Sta te as m ay be 
prescribed by the  Sta te Governm ent. 
The Sta te Government may, by like 
notification, dissolve or rec onstit ute  
any  such Council.
18(2) The Sta te Pro hib itio n Council may, by 
notificatio n in the official Gazette, 
con stit ute  fo r any  distric t or pa rt there­
of and for such  period as it may deem 
fit, "Pr ohibi tion Com mittees” consisting 
of two or more non-official residents 
of the  dist rict. The Sta te Pro hibitio n 
Council may, by like notification, dis­
solve or rec onstit ute  any s uch Com mit­
tee.
(3)  For the  purp oses  of section s 11 and 12 
of the  Act, the Sta te Gover nment may, 
by notific atio n in the  official Gaze tte, 
appoint any  member of a Proh ibi­
tion Committee by virtu e of office or 
otherw ise to be a Pro hib itio n officer 
and th e relation of officers so a ppointed 
to the  Sta te Pro hib itio n Council shall 
be such  as m ay be prescribed.
(4) T he duties to be performed by the Sta te 
Pro hib itio n Council and the P roh ibition 
Committees and the  relation betw een 
the  Council and the  Com mittees and
the  relation of such  Com mittees to the  
Council shall be such as may be 
prescribed.
ofiec?ion23 I n  s u b-secti on (2)  (a) of section 23 of
of A ss am  Act,Pr in c ipal Act, for the  word "Commissio ner”, 
XX I of 1959'words, "State Pro hibitio n Coun cil” shal l
sub stituted .
the
the
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AGP. (Cau.) LA. 349/74-1500—24-3 -74 Price—0 ’5  paise
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