Section 3 in The Assam Liquor Prohibition Act, 1952
3. Prohibition.
- No person shall-(1)transport, import or possess liquor;(2)sell or buy liquor;(3)consume liquor except on a permit granted under the provisions of the Act and Rules made thereunder;(4)manufacture liquor; and(5)use or keep any material, utensil, implement or apparatus whatsoever for manufacture of liquor :[Provided that for three years from the commencement of the Assam Liquor Prohibition (Amendment) Act, 1956 it shall be lawful for a family of Scheduled Tribes to possess Pachwai to the extent of two and half seers for the purpose of home consumption.Explanation. - The word "Family" means persons living together and having a common kitchen.] [Substituted by Assam Act No. 13 of 1956, dated 25.4.1956.]
