Section 21A in The Assam Liquor Prohibition Act, 1952
21A. Special permits to foreign dignitaries, etc.
- The State Government may grant special permits on such conditions and for such periods as may be prescribed for the use and consumption of foreign liquor in a prohibited area to any person who is-(a)a Sovereign or Head of a foreign State;(b)an Ambassador, Diplomatic envoy or Counsel, Honorary Counsel of trade, commerce, or other representatives of a foreign State;(c)a member of the Staff appointed by or serving under any person, specified in Clause (a) or (b); provided that such member is a national of foreign State;(d)the consort on any person specified in Clause (a), (b) or (c) or any relation of such person (dependent upon him); and(e)a foreign national employed by or otherwise engaged in any firm or any other concern in the prohibited area.
