Section 4 in The Punjab Juvenile Smoking Act, 1918
4. Seizure of tobacco being smoked by juvenile in a public place.
- If any boy apparently under the age of sixteen years be found smoking tobacco in any public place it shall be lawful for any lambardar, zaildar, teacher of a recognized school or affiliated college, member of a municipal committee, member of a district board, member of a notified area committee, legal practitioner, registered medical practitioner or magistrate to seize such tobacco and destroy it.[5. Summary jurisdiction. - The High Court may confer on any Bench of Judicial Magistrates, invested with the powers of a Judicial Magistrate of the second class, powers to try summarily any offence under this Act.] [Substitued by Punjab Act 25 of 1964.]
