Section 23 in The Assam Liquor Prohibition Act, 1952
23. Power to make rules.
(1)The Government may, subject to the condition of previous publication, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power such rules prescribe-(a)the duties to be performed by a Prohibition Committee and its relation to the State Prohibition Council and other Committees;(b)any other matter as may, or requires to be prescribed.(3)In making rules under this section, the State Government may attach a penalty for the breach of any particular rules.
