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State of Andhra Pradesh - Section
Section 4 in Andhra Pradesh Prohibition of Smoking and Health Protection Rules, 2002
4. Authorised persons.
- The officer or person shown against the places mentioned below shall act as the Authorised Officer or Person to exercise any of the powers vested in them by this Act and to impose penalty on any person who contravenes the provisions of the Andhra Pradesh Prohibition of Smoking and Health Protection Act, 2002: (Act No. 14 of 2002).| SI.No. | Name of Place of Public work or use | Authorised Officer or Person |
| (1) | (2) | (3) |
| (a) | Auditoria, Amusement Centres, Cinema Halls,Restaurants/Hotels/Pubs, Function Halls, Monuments and Stadia,Shops and Shopping Complexes. | Manager/Assistant Manager/ In-charge person ofthe concerned establishment. |
| (b) | Hospital Buildings and Health Institutions. | Principal/Superintendent/Resident MedicalOfficer/Medical Officer of the concerned establishment. |
| (c) | Educational Institutions | Head of the institution/Principal /Head of theconcerned Department/ Teachers. |
| (d) | Libraries | Concerned Librarian/Assistant Librarian |
| (e) | Court Buildings | Registrar/Assistant Registrar of the concernedCourt. |
| (f) | Public Offices | Gazetted Officers of the Central/State/ CentralPublic Sector Undertaking/ State Public Sector Undertaking. |
| (g) | Public Service vehicles | Driver and Conductor. |