Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Liquor Prohibition (Amendment) Act, 1956 13 of 1956 [02 May 1956] CONTENTS 1. Short title, extent and commencement 2. Amendment of Section 2 of Assam Act 1 of 1953 3. Amendment of Section 3 of Assam Act 1 of 1953 4. Amendment of Section 21 of the Assam Act 1 of 1953 Assam Liquor Prohibition (Amendment) Act, 1956 13 of 1956 [02 May 1956] PREAMBLE An Act further to amend the Assam Liquor Prohibition Act, 1952. Whereas it is expedient to amend further the Assam Liquor Prohibition Act, 1952 (Assam Act I of 1953), hereinafter called the Principal Act in the manner hereinafter appearing; It is hereby enacted in the Seventh Year of the Republic of India as follows:- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Liquor Prohibition (Amendment) Act, 1956. (2) It shall have the like extent as the Principal Act. (3) It shall come into force at once. 2. Amendment of Section 2 of Assam Act 1 of 1953 :- For sub-section (3) and the explanation below it in Section 2 of the Principal Act the following shall be substituted, namely:-- "(3) Liquor means any intoxicating liquor and includes all liquid consisting of or containing alcohol, also Tari containing alcohol and Pachwai in any form and any substance which the State Government may, by notification, declare to be liquor for the purpose of this Act. Explanations.--(i) This definition shall not apply to any toilet preparation or medicine containing alcohol. (ii) Tari in an unfermented stage is not included within the term liquor and is exempted from the operation of this Act". 3. Amendment of Section 3 of Assam Act 1 of 1953 :- In Section 3 of the Principal Act, the following shall be added as a proviso, namely:-- "Provided that for three years from the commencement of the Assam Liquor Prohibition (Amendment) Act, 1956 it shall be lawful for a family of Scheduled Tribes to possess Pachwai to the extent of two and half seers for the purpose of home consumption. Explanation.--The word family means persons living together and having a common kitchen". 4. Amendment of Section 21 of the Assam Act 1 of 1953 :- F o r Section 21 of the Principal Act, the following shall be substituted, namely: -- "21. The State Government may prescribe the conditions under which licenses may be issued for the manufacture, import, transport, sale or possession of liquor on the ground that such liquor is required by such person for a bona fide medicinal, scientific, industrial, religious or such like purpose or for sale to permit holders under Section 20".