Section 20 in The Assam Liquor Prohibition Act, 1952
20. Permits.
- Notwithstanding anything hereinbefore contained the State Government may prescribe the conditions under which permits may be issued for the use or consumption of foreign liquor to persons on the following amongst other conditions-(a)that such person is not a minor;(b)that the health of such person shall be seriously and permanently affected if such person is not permitted to use or consume such liquor; or(c)that such person was either born and brought up or domiciled in any country outside India where such liquor is being generally used or consumed; or(d)that such person belongs to any of the armed forces of India.
