Section 31 in The Assam Criminal Law (Amendment) Act, 1934
31. Penalty for possession of certain prohibited documents.
- Whoever knowingly has in possession any newspaper, book or other document-(a)copies whereof have been declared, to be forfeited to Government under any law for the time being in force, or(b)the importations of which have prohibited under the Sea Customs Act, 1878,shall be punishable with imprisonment which may extend to three years or with fine or with both.
