Section 3C in The Assam Liquor Prohibition Act, 1952
3C. Restrictions on use of medicinal and toilet preparations.
- On the advice of the Board constituted under Section 3-A, the State Government may, by notification in the Official Gazette, declare any such preparation to be liquor within the definition of the Act and thereupon the State Government may, notwithstanding anything contained in any other provision of the Act, impose such restrictions and in such manner as may be prescribed.
