Cigarettes (Regulations of Production, Supply and Distribution) Act, 1975

No.49 OF 1975.

Contents
Sections	Particulars
1	Short title, extent and commencement
2	Definitions
3	Restrictions on trade and commerce in, and production, supply and distribution of, cigarettes
4	Manner in which specified warning shall be made
5	Restrictions on advertisements of cigarettess
6	Language in which the specified warning shall be expressed
7	Size of letters
8	Power of entry and search
9	Power of seize
10	Confiscation of Packages
11	Power to give option to pay costs in lieu of confiscation
12	Liability to penalty
13	Confiscation or penalty not to interfere with other punishments
14	Adjudication
15	Giving of opportunity to the owner of seized packages
16	Appeal
17	Penalty
18	Offences by companies
19	Offences to be cognizable and bailable
20	Protection of action taken in good faith
21	Power to make rules
22	Act not to apply to cigarettes which are exported

[16th August, 1975.]

An act to provide for certain restrictions in relation to trade and commerce in, and production, supply and distribution of, cigarettes and for matters connected therewith or incidental thereto.

Comment: This Act basically provides for statutory warning on the cigarette packets saying that it is injurious to health

BE it enacted by Parliament in the Twenty-sixth Year of the Republic of India as follows:-