The Nagaland Excise (Amendment) Act,1980

THE NAGALAND EXCISE (AMENDMENT) ACT, 
1980 
(NAGALAND ACT NO. 3 OF 1980) 
 (Received the assent of the Governor on 5th May, 1980)   
An 
 
Act further to amend the Nagaland Excise Act, 1967. 
Preamble. 
Whereas it is expedient to amend the Nagaland Excise Act, 1967 m the manner hereinafter appearing : —It 
is hereby enacted in the thirtieth year of Republic of India as follows :— 
1. Short title and commencement. 
(i) This Act may be called the Nagaland Excise (Amendment) Act, 1980. 
(ii) It shall come into force on such date as the State Government may by notification appoint in this behalf. 
(iii) It extends to the whole of Nagaland. 
(i) The existing sub-section (15) of Sec. 2 (Amendment of Sec. 14) shall be deleted and in its place the 
following shall be substituted 
(15) ’Intoxicant’ means any liquor or intoxicating drug. 
(ii) The existing sub-section (17) of Section 2 shall be deleted and in its place the following shall be 
substituted 
(17)’Liquor means intoxicating liquor and includes all liquid consisting of or containing alcohol and also any 
substance which the State Government may by notification declare to be liquor for the purposes of this 
Act. 
 
3. The existing sub-section (e) of section 14 (Amendment of Sec. 
14)  shall be deleted and in its place the following shall be Substituted 
 
(e) No person shall use, keep or have in his possession any “materials, still, Utensils, implements or 
apparatus whatsoever for the purpose of manufacturing of any intoxicant including ZU and ROHI: 
                                                                                                                                                                             
“Provided that nothing in sub-section (c) and (e) shall apply in respect of’ZU’ and ‘ROHI’ in the areas other than 
town boundaries of the administrative headquarters: 
“Provided further that nothing in Clause (e) shall apply in respect of production of ‘ZU’ and ‘ROHI’ for 
domestic consumption in all areas in the State.” 
 

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