Section 38(3) in Assam Opium Prohibition Act, 1947
(3)In making rules under this section, the State Government may attach a penalty for the breach of any particular rule.Applicability of the Act in the State of Meghalaya :This Act has been adapted for its application in the State of Meghalaya vide Adaptation of Laws Order (No. 4) 1971, the appointed day thereof being the 2nd day of April, 1970, whereby in Section 1 the sub-Sections (2) and (3) were omitted. In Section 2, for clause, (i) the following was substituted :"(i) 'State' means the Autonomous State of Meghalaya".vide the Meghalaya Adaptation of Laws Order (No. 3) of 1973 to come into force on the appointed day i.e., 21-1-1972.Applicability in Nagaland :This Act was applied to be in force in Kohima and Mokakchung districts vide Regulation 16 of 1951.
