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State of Assam - Section

Section 7 in Assam Opium (Amendment) Act, 1933

7.

At the end of the principal Act the following Schedule shall be inserted, namely :"Schedule"Bond to abstain from the commission of offences under the Assam Opium (Amendment) Act, 1933[See Section 9-B]Whereas I,..........(name), inhabitant of (place) ....... have been called upon to enter into a bond to abstain from commission of an offence under Section 9 of the Indian Opium Act, 1878, for the term of................I hereby bind myself not to commit any such offence during the said term and, in case of making any default therein, I hereby bind myself to forfeit to Government, the sum of rupees .........Dated this..........day of.................20...............
(Signature)(Where a bond with sureties is to be executed, add)
We do hereby declare ourselves sureties for the above named that he will abstain from the commission of an offence under Section 9 of the Indian Opium Act, 1878, during the said term, and in case of his making default therein, we bind ourselves, jointly and severally, to forfeit to Government the sum of rupees............Dated this day of..................20.
(Signature)"