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State of Assam - Section

Section 50 in The Assam Excise Act, 2000

50. Information and aid to Excise Officers.

- Subject to such conditions, if any, as the State Government may, by notification prescribe, every officer employed in the Police, Customs Departments, every officer employed by Civil Defence Department, every village gaobura and within such areas as the State Government may, by notification direct such officers of the Land Revenue Department, as may be specified in such notification, shall be bound-
(a)to give immediate information to an Excise Officer of all branches or any of the provisions of this Act which may come to his knowledge, and
(b)to aid an Excise Officer reasonably demanding his aid in the due carrying out of any of the provisions of this Act.