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State of Assam - Section

Section 2 in Assam Opium Smoking Act, 1927

2. Definitions.

- In this Act, unless there is anything repugnant in the subject or context,
(a)"Opium" includes 'prepared opium' which means chandu, madak, opium dross or the scrappings from the opium pipe and every other preparation or admixture of opium which may be used for smoking ;
(b)"Place" includes a building, house, enclosure, shop, booth, tent, vessel, raft and vehicle and any part thereof;
(c)"Collector" means the Chief Officer-in-charge of the revenue administration of district, and includes any officer whom the Government may, by notification, declare or appoint to be a Collector for the purposes of this Act.