PROHIBITION OF SMOKING IN PUBLIC PLACES (AMENDMENT) RULES, 2017
PREAMBLE
In exercise of the power conferred by 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 Prohibition of Smoking in Public Places Rules, 2008, namely:-
Rule 1 - RULE 1
(1) These rules may be called the Prohibition of Smoking in Public Places (Amendment) Rules, 2017.
(2) They shall come into force on the date of their publication in the Official Gazette.
Rule 2 - RULE 2
In the Prohibition of Smoking in Public Places Rules, 2008, in rule 4, for sub-rule (3), the following sub-rules shall be substituted, namely:-
"(3) No service shall be allowed in any smoking area or space provided for smoking.
(3A) The owner, proprietor, manager, supervisor or in charge of the affairs of the hotel, restaurant or airport, shall display a board at the entrance of the smoking area or space of minimum size of 60x30 cm with a white background and having the message in English and one Indian language as applicable in black colour that-
(i) tobacco smoking is harmful to your health and the health of non-smokers; and
(ii) entry of person below the age of eighteen years is prohibited.".
