Section 6 in Andhra Pradesh Prohibition of Smoking and Health Protection Rules, 2002
6.
(1)No person or agency shall advertise in any place and any public service vehicle which may promote smoking, or the sale of cigarettes, cigar or beedies or other such smoking substances.No person or agency shall advertise in any print, media by way of any notice, circular, wall paper painting, pamplet, display or hoardings or through any visible representation made by means of any light, sound, smoke, gas or through electronic media or radio or any other audio means, or any other means to promote the smoking or sale of cigarettes, cigar and beedies. No advertisement or promotion of smoking shall be made in public transportation vehicles or any other public carriers or trains.
