Section 9 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
9. Cognizance of offence.
(1)Any offence committed under section 4 (1) (a) (b) (c) (d) shall be cognizable and non-bailable and offence committed under section 4 (I) (e) shall be cognizable and bailable.(2)All offences under this Act shall be tried by a competent Court not below the 3 rank of a Judicial Magistrate of the 1st Class and shall be tried in the manner as provided in the Code of Criminal Procedure, 1973 (Central Act No. 2 of 1974).
