Section 7(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)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
