Section 3(1) in Assam Requisition and Control of Vehicles Act, 1968
(1)If in the opinion of the State Government it is necessary or expedient so to do for purpose essential to the life of the community of for maintaining public order or for facility of public transport, it may pass an order in writing requisitioning any vehicle and may make such orders as may appear to it to be necessary or expedient in connection with such requisition.
