Assam Excise (Amendment) Act, 2022

 

[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: -

Section - 1. Short title, extent and commencement.

(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.

Section - 2. Amendment of section 42.

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.

Section - 3. Amendment of section 69.

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.