Section 6(1) in Prohibition of Electronic Cigarettes (Production, Manufacture, Import, Export, Transport, Sale, Distribution, Storage and Advertisement) Act, 2019
(1)An authorised officer, if he has reason to believe that any provision of this Act has been, or is being contravened, may enter and search any place where -(a)any trade or commerce in electronic cigarettes is carried on or electronic cigarettes are produced, supplied, distributed, stored or transported; or(b)any advertisement of the electronic cigarettes has been or is being made.
