Section 3 in Cigarettes (Regulation of Production, Supply and Distribution) Act, 1975
3. Restrictions on trade and commerce in, and production, supply and distribution of, cigarettes.
(1)No person shall, directly or indirectly, produce supply or distribute cigarettes unless every package of cigarettes produced supplied or distributed by him bears thereon, or on its label, the specified warning.(2)No person shall carry on trade or commerce in cigarettes unless every package of cigarettes distributed, sold or supplied by him bears thereon, on its label, the specified warning.(3)No person shall import cigarettes for distribution or supply for a valuable consideration or for sale unless every package of cigarettes so imported by him bears thereon, or on its label, the specified warning.(4)The specified warning shall on not less than one of the largest panels of the package in which cigarettes have been packed for distribution, sale or supply for a valuable consideration.
