Section 11 in Rules Under the Assam Temperance Act, 1926
11.
As soon as may be after the receipt of a requisition for a poll which has been declared valid under Rule 10 above, the Deputy Commissioner or Sub-divisional Officer (as the case may be) shall fix a date for taking the Poll. Such date shall not be less than one month nor more than three months from the date of receipts of the requisition.
