Section 6(a) 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
(a)Whoever commits any offence as mentioned in section 4(1) (a) (b) (c) and (d) shall be punished with imprisonment for a term which may extend to 7 years and with fine not less than 1 lakh rupees and which may extend to 5 lakhs rupees.
