Section 3 in The Cigarettes And Other Tobacco Products (Prohibition Of Advertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Rules, 2004
3. Prohibition of smoking in a public place .-(1) The owner or the manager or in charge of the affairs of a public place shall cause to be displayed prominently a board, of a minimum size of sixty centimeter by thirty centimeter in the Indian language(s) as applicable, at least one at the entrance of the public place and one at conspicuous place(s) inside, containing the warning "No Smoking Area-Smoking Here is an Offence".
(2)The owner or the manager or incharge of the affairs of a hotel having thirty rooms or restaurant having seating capacity of thirty persons or more and the manager of the airport shall ensure that,-(i)the smoking and non-smoking areas as physically segregated;(ii)the smoking area shall be located in such manner that the public is not required to pass through it in order to reach the non-smoking area; and(iii)each area shall contain boards indicating thereon "Smoking Area/Non-Smoking Area".
