Section 3 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
3. Power of Government to authorize Officers.
(1)The Government may, by notification, authorize one or more persons who shall be competent to act under this Act.(2)Every person authorized under sub-section (1), shall be deemed to be public servant within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act No. 45 of 1860).
