Section 4 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
4. Prohibition of certain acts under the Act.
(1)No person shall engage in or purported to be engaged in all or anyone of the following acts within the State of Assam:-(a)manufacturing of Zarda, Gutkha, Panmasala etc. containing tobacco and/or nicotine and various types of smokeless and chewing tobacco or any of its derivatives in any form;(b)advertisement of Zarda, Gutkha, Panmasala etc. containing tobacco and/or nicotine and various types of smokeless and chewing tobacco or any of its derivatives in any form;(c)storage of Zarda, Gutkha, Panmasala etc. containing tobacco and/or nicotine and various types of smokeless and chewing tobacco or any of its derivatives in any form;(d)trade, distribution including unloading, and sale of Zarda, Gutkha, Panmasala etc. containing tobacco and/or nicotine and various types of smokeless and chewing tobacco or any of its derivatives in any form;(e)consumption including possession of Zarda, Gutkha, Panmasala etc. containing tobacco and/or nicotine and various types of smokeless and chewing tobacco or any of its derivatives in any form;(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.
