Section 19 in The Assam Criminal Law (Amendment) Act, 1934
19. Enforcement of orders.
(1)The appropriate Government and every servant of the Government to whom any copy of any order made under Section 16 has been directed or endorsed by or under the general or special authority of the appropriate Government may use any and every means necessary to enforce compliance with such order.(2)Any officer exercising any of the powers conferred by Section 18 may use any and every means necessary to the full exercise of such powers.
