Section 3 in Rules Under the Assam Temperance Act, 1926
3.
Subject to Rule 2 above these rules apply to the first poll taken under Section 8 of the Act in any area mentioned in Rule 2 above, or in case any such first poll or the result thereof in any such area is declared void under Section 14 of the Act, to any fresh poll in such area ordered under the section last mentioned. These rules do not apply in the case of any further poll taken under Section 10 of the Act.II. Rules regarding the requisition for a poll under Section 7 of the Act
