Section 21C in The Assam Liquor Prohibition Act, 1952
21C. Permission to use or consume foreign liquor in messes or canteens of Armed Forces.
- The State Government may, in such conditions as may be specified by a general or special order, permit-(i)the sale of liquor to,(ii)the purchase, use or consumption of such liquor in a prohibited area by-(a)the members of the Armed Forces in messes and canteens; and(b)the crew of warships or troopships and the members of the armed forces thereon.
