Section 3A in The Assam Liquor Prohibition Act, 1952
3A. Publication or display of advertisement of liquor.
- No person shall -(1)publish or display advertisement of liquor or of any preparation fit for use as intoxicant liquor, in the Newspapers, Periodicals, journals, Hoardings, Banners, etc., printed and published in and from that area;(2)import/possess any Newspaper, Journal, Periodical etc., if they contain advertisement of liquor or of any preparation fit for use as intoxicating liquor.
