- Notwithstanding anything contained in Rules 371 the Government of Assam are pleased to declare with reference to Section 38 of the Act, that there shall be no limit of jurisdiction within the territories to which the Act applies for the Excise and other Department officers named therein, but all persons arrested and seizure made thereunder outside their local jurisdiction shall without delay, be made over to the Excise Officer having local jurisdiction or to the officer-in-charge of the nearest Police station.Changes in Narcotic Drugs and Psychotropic Substances and Excise Policy to be reported to Government of India. - In order to secure harmonious working of the Narcotic Drugs and Psychotropic Substances and Excise administration as a whole, the Government of India desire that every State should keep in close contact and touch with fresh development in other States so that each may where it stands. The most convenient way of securing this object is for province embarking on any new policy to furnish full information in regard to its intention to Central Government who will in turn pass it on to other States. To enable other State Government to adjust their arrangements, if necessary timely information should ordinarily be given before the changes are actually introduced. Where for any reason this course is not possible, there should be no delay in reporting the introduction of any important change.Grant of Rewards
