Section 7 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
7. Power of search and seizure.
(1)Any person or officer authorized in this behalf under section 3 or any Police officer, not below the rank of Sub-Inspector, shall have the power to enter, and search any place and seize of the entire quantity of tobacco, zarda, gutkha, panmasala etc. containing tobacco and/or nicotine that may be stored for manufacture, trade, distribution, sale, consumption or otherwise or in the possession of any person for manufacture, trade, distribution, sale, consumption or otherwise or any advertisement material stored in any place or premises, in contravention of the provisions of this Act(2)The provisions of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), shall apply to every search and seizure made under this Act.(3)Any quantity of tobacco, zarda, gutkha, panmasala etc. containing tobacco and/or nicotine or any advertisement material seized under this Act shall be produced before the Competent Court which shall be confiscated and disposed of with the order of the Court.(4)No confiscation made under this section shall prevent the infliction of any punishment under this Act.
