[22
OF 2022] [23rd
May 2022] AN ACT further to amend the
Assam Excise Act, 2000. Preamble. Whereas it is expedient to
amend the Assam Excise Act, 2000, hereinafter referred to as the principal Act,
in the manner hereinafter appearing; it is hereby enacted in the
Seventy-third Year of the Republic of India as follows: - (1)
This Act may be called the Assam Excise
(Amendment) Act, 2022. (2)
It shall have the like extent as the
principal Act. (3)
It shall come into force on such date as the
State Government may, by notification, appoint in this behalf.Assam
Excise (Amendment) Act, 2022
In the principal Act, in section 42, in sub-section (2), in first fine, after
the words "Any other Excise officer", the words "or the officer
in-charge of a Police station" shall be inserted.
In the principal Act, in section 69, in sub-section (1), in clause (a), in
third line, after the words "or report of an Excise officer", the
words "or report of the officer in-charge of a Police station" shall
be inserted.