Section 10 in Rules Under the Assam Temperance Act, 1926
10.
The Deputy Commissioner or Sub-divisional Officer (as the case may be) shall ascertain the minimum number of voters necessary under Section 7(1) of the Act for a valid requisition and if the number in the certificate prescribed in Rule 9 above is not less than such minimum number, he shall endorse on or attach a certificate to such requisition a declaration in the following form :"Requisition declared valid".SignedDated.............Deputy Commissioner/Sub-divisional OfficerIf the number in the certificate prescribed in Rule 9 above is less than the minimum number of voters necessary under Section 7 (1) of the Act for a valid requisition, he shall endorse on, or attach to, the requisition a declaration in the following form :"Requisition declared invalid".Signed.............Dated.........................Deputy Commissioner/Sub-divisional Officerand shall take no further action on the requisition.III. Rules regulating the publication of the notice of receipt of a requisition and the fixing and publication of the date of the poll
