316. Possession of plain spirit by vendor of foreign liquor prohibited except under special licence.
-(i) The Government of Assam are pleased to prohibit the possession, except under a special licence by any licensed vendor of foreign liquor of plain spirit (whether manufactured in India or imported from foreign countries) provided that a licensed wholesale vend of foreign liquor to whom a licence to blend and compound liquor has been granted may possess such spirit for the purpose of blending and compounding it and provided that such spirit shall not be consumed or sold until it has been so blended and compounded.(ii)Licensed manufacturers and vendors for foreign liquor, country spirit are prohibited from mixing therewith any noxious substances or any objectionable articles which is intended or likely to increase the intoxicating power of the liquor or to increase thirst.
