[02nd
December 2024] G.S.R. 742(E).- In exercise
of the powers conferred by sub-section (1) of section 7, section 8, sub-section
(2) of section 9, section 10 and section 31 of the Cigarettes and other Tobacco
Products (Prohibition of Advertisement and Regulation of Trade and Commerce,
Production, Supply and Distribution) Act, 2003 (34 of 2003), the Central
Government hereby makes the following rules further to amend the Cigarettes and
other Tobacco Products (Packaging and Labelling) Rules, 2008, namely: - (1)
These rules may be called the Cigarettes and
other Tobacco Products (Packaging and Labelling) Amendment Rules, 2024. (2)
They shall come into force from the date of
their publication in the official gazette. "(3A)
Notwithstanding anything contained in sub-rules (1), (2) and (3), the specified
health warnings for the second twelve months shall remain in force till the
specified health warnings provided in paragraphs 1 and 2 of the Schedule are
not amended. " (i)
in paragraph (1), for clause (i), the
following clause shall be substituted, namely: - "(i)
Textual Health Warning. - For smoking
and smokeless forms of tobacco products, the words TOBACCO CAUSES PAINFUL DEATH
shall appear in transparent font colour on a red background. The words and figures
QUIT TODAY CALL 1800-11-2356 shall appear in transparent font colour on a black
background. The intensity of color in
the background of the textual health warning shall be: White: C:0%, M:0%, Y:0%
K:0%, Red: C:0%, M:100%, Y:100% K: 0% and Black: C:0%, M:0%, Y:0% K: 100%. The
textual health warnings shall be printed with four colours with printing
resolution of minimum 300 DPI (Dots per inch). The font type and colour of the
health warning shall be exactly as uploaded on the website www.mohfw.gov.in or
https://ntcp.mohfw.gov.in/" (ii)
For paragraph 2, the following paragraph shall
be substituted, namely: - "2.
The specified health warnings shall be- (a)
Image-1 which shall be valid for a period of
twelve months following its commencement. Image- 1 xxxx (b)
Image-2 which shall come into effect
following the end of twelve months from the date of commencement of specified
health warning of Image-1. Image- 2 xxx Note. -The soft or printable
version of the specified health warnings are available on the websites
www.mohfw.nic.in and https://ntcp.mohfw.gov.in/Cigarettes And Other Tobacco Products (Packaging And Labelling)
Amendment Rules, 2024
PREAMBLE
In the Cigarettes and other Tobacco Products (Packaging and Labelling) Rules,
2008 (hereinafter referred to as the said rules), in rule 5, after sub-rule
(3), the following sub-rule shall be inserted, namely:-
In the said rules, in the Schedule, with effect from the 1st day of June,
2025,-