Section 7 in Rules Under the Assam Temperance Act, 1926
7.
Columns 1 to 4 of the requisition shall be filed in for each elector who proposes to sign the requisition, in the presence of an officer of the Assam Civil Service or of the requisition, in the presence of an officer of the Assam Civil Service or of the Assam Junior Civil Service or of the Chairman or Vice-Chairman of the Municipality or notified area concerned. Such officer or Chairman or Vice-Chairman shall, after satisfying himself that the person signing the requisition is an elector and is the person whom he represents himself to be, explain to each such person the meaning of the requisition and such person shall then (if he so desires) sign, or if he is illiterate, affix his thumb-impression in column 6 of the form against his name, and such officer or Chairman or Vice-Chairman shall attest such signature or thumb-impression in column 6.Explanation.-It is not intended that all the requisitionists shall sign on the same day or in the presence of the same officer.
