Section 6 in The Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) (Punjab Amendment) Act, 2018
6. Insertion of new section 21-A in Central Act 34 of 2003.
- In the principal Act, after section 21, the following section shall be inserted, namely:-"21-A. Punishment for running hookah bar. - Whoever contravenes the provisions of section 4-A shall be punishable with imprisonment which may extend to three years but which shall not be less than one year and with fine which may extend to fifty thousand rupees but which shall not be less than twenty thousand rupees.".
