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State of Assam - Section

Section 18 in Assam Opium Smoking Act, 1927

18. Cognizance of offence.

- No Magistrate shall take cognizance of an offence punishable under this Act except on the complaint or report of the Collector or an officer of the Excise Department not below the rank of the Sub-Inspector or of the Police Department not below the rank of Sub-Inspector or of a mauzadar.