Section 21D(2) in The Assam Liquor Prohibition Act, 1952
(2)Not holder of a permit granted under Sections 20, 21-A and 21-C and no tourist entitled to use or consume liquor as provided in Section 21-B, shall allow the use or consumption of any part of the quantity of liquor held by him to any other person not so authorised to use or consume liquor under this Act.
