The Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003

[Act No. 34 of 2003]

[18th May, 2003]

Contents
Title	Cigarettes and other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003
Sections	Particulars
1.	Short title, extent and commencement
2.	Declaration as to expediency of control by the Union
3.	Definition
4.	Prohibition of smoking in a public place
5.	Prohibition of advertisement of cigarettes and other tobacco products
6.	Prohibition on sale of cigarette or other tobacco products to a person below the age of eighteen years and in particular area
7.	Restrictions on trade and commerce in, and production, supply and distribution of cigarettes and other tobacco products
8.	Manner in which specified warning shall be made
9.	Language in which the specified warning shall be expressed
10.	Size of letters and figures
11.	Testing laboratory for nicotine and tar contents
12.	Power of entry and search
13.	Power to seize
14.	Confiscation of package
15.	Power to give option to pay costs in lieu of confiscation
16.	Confiscation not to interfere with other punishments
17.	Adjudication
18.	Giving opportunity to the owner of seized packages
19.	Appeal
20.	Punishment for failure to give specified warning and nicotine and tar contents
21.	Punishment for smoking in certain places
22.	Punishment for advertisement of cigarettes and tobacco products
23.	Forfeiture of advertisement and advertisement material
24.	Punishment for sale of cigarettes or any other tobacco products in certain places or to persons below the age of eighteen years
25.	Prevention, detention and place of trial of offences under sections 4 and 6
26.	Offences by companies
27.	Offences to be bailable
28.	Composition of offences
29.	Protection of action taken in good faith
30.	Power to add any tobacco products in the Schedule
31.	Power of Central Government to make rules
32.	Act not to apply to cigarettes of other tobacco products which are exported
33.	Repeal and savings
The Schedule	[See Section 3(P)]