Section 30(1) in The Assam Criminal Law (Amendment) Act, 1934
(1)The Indian Press (Emergency Powers) Act, 1931, shall in its application to Assam be amended in the following manner:"2-A. Prohibition of publication of certain information. - The State Government may, by notification in the official Gazette, prohibit either absolutely or subject to such conditions and restrictions as may be specified in the notification the publication in any newspaper, book or other document of any class of information which, in the opinion of the State Government, tends to create an atmosphere favourable to the gaining of adherents to the terrorist movement.
