Section 12A(1) in Tamil Nadu Places of Public Resort Act, 1888
(1)If any entertainment (including a cinematograph exhibition, dance or drama) to which members of the public are admitted, whether on payment or not, is held in an enclosed place or building, then, no person shall, during the prohibited period as defined in sub-section (2), smoke either -(a)on the stage except in so far as smoking may be part of the entertainment, or(b)in the auditorium, that is to say, in that portion of the enclosed place or building in which accommodation is provided for members of the public:Provided that the State Government may, by notification in the [Fort St. George Gazette], exempt any class of entertainments from the provisions of this sub-section.
