Section 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. Definitions.
- In this Act, unless the context otherwise required,-(a)"advertisement" means and includes any visible representation by way of notice, circular, label, pamphlet, display on hoardings, balloons, wrapper or other documents and also includes any announcements made orally or by any means of light, sound, smoke, gas which has the effect of promoting use and consumption of chewing and smokeless tobacco products;(b)"authorized officer" means any person authorized under section 3;(c)"distribution" includes distribution by way of samples, whether free or otherwise;(d)"Government" means the Government of Assam;(e)"manufacture", with its grammatical variations and cognate expressions, includes the manufacturing of all forms of chewing and smokeless tobacco and/or nicotine products, zarda, gutkha pan masala or any chewing materials having tobacco and/or nicotine as one of its ingredients, by whatever name called;(f)"rules" means the rules framed under this Act;(g)"sale" , with all its grammatical variations and cognate expressions, means any transfer of property in goods by one person to another, whether for cash or on-credit, or by way of exchange, and whether wholesale or retail includes an agreement for sale, and offer for sale and exposure for sale;(h)"tobacco" means smokeless and chewing tobacco and tobacco products and includes leaves and other vegetative parts of Nicotina-Tabacum, commonly known as tarnbaku, dhapat, zarda or by any other name or names in all its variants in solid or any other form and all types of chewing and smokeless tobacco and tobacco products including gutkha, pan masala and other chewing material having tobacco as one of its ingredients, by whatever name called, tooth powder containing tobacco and any other product which may be notified by the Government, for the purpose of this Act.
