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State of Assam - Section

Section 3 in Assam Opium Smoking Act, 1927

3. Penalty for smoking opium.

- It shall be unlawful for any person to smoke opium. Any person smoking opium shall be punishable, in the case of a first conviction, with fine which may extend to fifty rupees and in the case of a second or subsequent conviction, shall be liable to imprisonment of either description for a term which may extend to one month, in addition to fine which may extend to fifty rupees.