Section 17 in Cigarettes (Regulation of Production, Supply and Distribution) Act, 1975
17. Penalty.
- Any person who, -(a)sells, or distributes or supplies in the course of any trade or commerce, any package of cigarettes which does not contain, either on the package or on its label, the specified warning,(b)produces, or supplies or distributes in the course of any trade or commerce, any package of cigarettes which does not contain, either on the package or on its label, the specified warning,(c)advertises, or takes part in the advertisement of, cigarettes if such advertisement does not include the specified warning,shall be punishable with imprisonment for a term which may extend to three years, or with fine which may extend to five thousand rupees, or with both.
