Section 12 in Assam Prohibition of Smoking and Non-Smokers' Health Protection Act, 1999
12. Ejection of violators of this Act from the place of public work or use.
- Any person or officer authorised in this behalf under section 4 or any police officer, not below the rank of Sub-Inspector, may eject any person from the place of public work or use who contravenes the provisions of this Act.
