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State of Assam - Section

Section 12 in The Assam Excise Act, 2000

12. Passes for import, export and transport.

- No intoxicant, exceeding such quantity as the State Government may prescribe by notification either generally for the whole of the territories to which this Act applies or for any local area comprised therein, shall be imported, exported or transported except under a pass issued under the provisions of the next following section.