Section 8 in Rules Under the Assam Temperance Act, 1926
8.
The requisition shall be delivered in person to the Deputy Commissioner or Sub-divisional Officer having jurisdiction over the area by at least two electors who have signed it. On receiving it the Deputy Commissioner or Sub-divisional Officer (as the case may be) shall sign and date it. The requisition must be complete when it is delivered and may not be added to or altered (except as hereinafter provided) after it has been delivered.
