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[Cites 0, Cited by 0] [Section 243] [Entire Act]

State of Assam - Subsection

Section 243(b) in Instructions Relating to Liquor

(b)They are required to spend at least 20 days in each month on tour, their principal duty being to deal effectively with smugglers or intoxicants and opium. They will maintain close and constant touch with the District Superintendents of Excise and the Circle Excise Officers in collaboration with whom it will usually be convenient for them to work. They are not debarred from taking independent action, but should ordinarily in such cases report what they are doing to the District Superintendent of Excise, and act in consultation with him.