Section 2 in The Cigarettes And Other Tobacco Products (Prohibition Of Advertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Rules, 2004
2. Definitions .-In these rules, unless the context otherwise requires,-
(a)"Act" means the Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003;(b)"section" means a section of the Act;(c)"open space" mentioned in section 3(1) of the Act shall not include any place visited by the public such as open auditorium, stadium, railway station, bus stop and such other places; and(d)words and expressions used herein and not defined in these rules but defined in the Act, shall have the meanings, respectively, assigned to them in the Act;(e)[ "indirect advertisement" means-(i)the use of a name or brand of tobacco products for marketing, promoting or advertising other goods, services and events;(ii)the marketing of tobacco products with the aid of a brand name or trademark which is known as, or in use as, a name or brand for other goods and services;(iii)the use of particular colours and layout and or presentation that are associated with particular tobacco products; and(iv)the use of tobacco products and smoking scenes when advertising other goods and services;]
