Section 10 in Assam Health (Prohibition of Manufacturing, Trade, Advertisement, Storage, Distribution, Sale and Consumption of Zarda, Gutkha, Panmasala etc. Containing Tobacco and/or nicotine) Act, 2013
10. Fund for awareness programme.
(1)The amount of the fine ordered by the Court and any amount received on account of confiscation and disposal of any confiscated tobacco, zarda, gutkha, panmasala etc. containing tobacco and/or nicotine or advertisement material shall be deposited in a fund to be created by the Government for the purpose of awareness against use of tobacco among the public.(2)Where the order of the Court relating to fine is not voluntarily complied with, the same shall be realized as an arrear of land revenue under the provisions of the Bengal Public Demands Recovery Act, 1913 (Bengal Act No. 3 of 1913), from the Concerned person.
