Section 12 in The Tamil Nadu Prohibition Of Smoking And Spitting Act, 2003
12. Power to eject violators.—
Any authorised officer or any police officer, not below the rank of a Sub-Inspector, may eject any person who contravenes any of the provisions of this Act, from the place of public work or use, and any driver or conductor of a public service vehicle may eject any person who contravenes any of the provisions of this Act in the public service vehicles, from the public service vehicle.
