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State of Assam - Section

Section 36 in Assam Opium Prohibition Act, 1947

36. Obligation to give information.

(1)Every person shall be bound to give immediate information to any of the nearest officers referred to in Sections 20 and 21 of any breach of any of the provisions of this Act or the rules made thereunder.
(2)Any person contravening the provisions of sub-section (1) shall be punished with simple imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.