Section 21 in The Assam Liquor Prohibition Act, 1952
21. [ [Substituted by Assam Act No. 13 of 1956, dated 25.4.1956.]
The State Government may prescribe the conditions under which licences may be issued for the manufacture, import, transport, sale or possession of liquor on the ground that such liquor is required by such person for a bona fide medicinal, scientific, industrial, religious or such like purpose or for sale to permit holder under Section 20.]
