Section 6(c) 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
(c)If any person after having been previously convicted of an offence under this Act, subsequently commits and convicted for the same offence, he shall be liable to twice the punishment, which might have been imposed on a first conviction, subject to the. punishment being maximum provided for the same offence.
