Section 4(2) 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
(2)Notwithstanding anything contained in the foregoing provisions, the Government may, by notification, authorize, storage and sale of tobacco for the purpose of medicinal use for any period in any specific place.
