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State of Assam - Section

Section 27 in Rules Under the Assam Temperance Act, 1926

27.

With the exception of papers referred to in Rule 26 above, all other papers connected with the poll shall be kept in the office of the Deputy Commissioner or the Sub-divisional Officer (as the case may be) for a period of one year and shall then be destroyed unless their retention for a longer period is otherwise ordered by the Provincial Government.Form AWe, the undersigned, being electors of the Municipality/Notified Area within the meaning of Section 4 (3) of the Assam Temperance Act, 1926, do hereby demand a poll for adopting a no-licence resolution under that Act with the Municipality/Notified Area of....................................
Name of Elector Father's name Residence (No. of ward and name of street,quarter or mohalla if resident within the Municipality orNotified Area, and name of village and pargana or mauza if not soresident) Age Signature (or thumb impression, if illiterate) Signature of officer mentioned in Rule 7
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Form BWe, the undersigned, being electors of the...........Municipality/Notified Area within the meaning of Section 4(3) of the Assam Temperance Act, 1926, do hereby demand a poll for adopting one of the following resolutions, viz. (a) a no-licence resolution or (b) a limiting resolution under that Act within the Municipality/Notified Area of.................................................
Name of Elector Father's name Residence (No. of ward and name of street,quarter or mohalla if resident within the Municipality orNotified Area, and name of village and pargana or mauza if not soresident) Age Signature (or thumb impression, if illiterate) Signature of officer mentioned in Rule 7
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Form CNotice is hereby given under Section 7 (2) of the Assam Temperance Act, 1926, that on the.........I received a valid requisition demanding a poll for the adoption of a no-licence resolution/no-licence resolution of a limiting resolution to have effect within the Municipality/Notified Area of in the district or sub-division of the district of and that............................I have fixed the..........day of 20 as the date for taking the poll.SignedDeputy Commissioner..............DistrictSub-divisional Officer.........sub-divisionForm D
Serial No. Name of voter Father's name Residence Age Decision of Committee or of the Presiding officer
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SignedPresident of the CommitteePolling Station No........Columns 2 to 5 shall be filled up in accordance with the statement made by the challenged voter-Column 6 shall state briefly the decision of the Committee or of the Presiding Officer (in the case of challenges decided by the latter alone) as regards each voter who is challenged, e.g., not permitted to vote.Form E
Name of voter Father's name Residence Age Manner in which vote is recorded
No-licence Resolution Limiting Resolution No-change Resolution
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