Section 10(1) 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
(1)The amount of the fine ordered by the Court and any amount received on account of confiscation and disposal of any confiscated tobacco, zarda, gutkha, panmasala etc. containing tobacco and/or nicotine or advertisement material shall be deposited in a fund to be created by the Government for the purpose of awareness against use of tobacco among the public.
