Section 6(b) 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
(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.
