Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Assam - Subsection

Section 36(2)(e) in The Assam Excise Act, 1910

(e)regulating the manufacture, supply, storage or sale of any intoxicant; and in particular regulating-
(i)the erection, inspection, supervision, management and control of any place for the manufacture, supply, storage or sale of any such article; and the fittings, implements and apparatus to be maintained therein;
(ii)the cultivation of the hemp plant (Cannabis Sativa L) the collection of the spontaneous growth of such plant, and the preparation of any intoxicating drugs from such growth;
(iii)the tapping of tari producing trees and the drawing of tari from such trees;
(iv)the bottling of liquor for sale;