Section 21D in The Assam Liquor Prohibition Act, 1952
21D. Regulation of use or consumption of foreign liquor by certain permit holders.
(1)No holder of a permit under any of the provisions of this Act shall drink in a public place or in the room of a hotel or institution of a prohibited area to which the public may have access.(2)Not holder of a permit granted under Sections 20, 21-A and 21-C and no tourist entitled to use or consume liquor as provided in Section 21-B, shall allow the use or consumption of any part of the quantity of liquor held by him to any other person not so authorised to use or consume liquor under this Act.
