The Delhi Prohibition
of Smoking and Non-Smokers Health Protection Act, 1996
(Act no. 1 of 1996)
CONTENTS
Sections
Particulars
Preamble
1
Short Title, Extent and Commencement.
2
Definition.
3
Declaration no-smoking places of public work or use.
4
Power of Government to authorise officers to Act under this Act.
5
Prohibition of smoking in places of public work or use.
6
Prohibition of smoking in public service vehicles.
7
Prohibition on advertisement of cigarettes etc.
8
Prohibition of sale of cigarettes, etc, to minors.
9
Prohibition of storages, sale and distribution of cigarettes, etc. in the vicinity of educational institutions.
10
Display and Exhibition of Board.
11
Penalties.
12
Ejection of violators of this Act from the place of public work or use.
13
Court competent to try offences under this Act and take cognizance of offence.
14
Certain offences to be cognizable and bailable.
15
Offences under the Act to be tried summarily.
16
Power to delegate.
17
Composition of offences.
18
Power to make rules.
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