Section 6 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
6. Penalty.
(a)Whoever commits any offence as mentioned in section 4(1) (a) (b) (c) and (d) shall be punished with imprisonment for a term which may extend to 7 years and with fine not less than 1 lakh rupees and which may extend to 5 lakhs rupees.(b)Whoever commits any offence as mentioned in Section 4 (e) shall be punished with fine up to Rupees 1,000 for the first offence and Rs. 2000 for the second and any subsequent offence or offences.(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.
