Section 23 in Assam Ganja and Bhang Prohibition Act, 1958
23. Power to make rules.
(1)The State Government may, subject to the condition of previous publication, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power such rules may prescribe-(a)the duties to be performed by a Prohibition Committee and its relation to the State Prohibition Council and other Committees ;(b)any other matter as may, or requires to be prescribed.(3)In making rules under this section, the State Government may attach a penalty for the breach of any particular rule.
