Section 6 in Tamil Nadu Prohibition of Smoking and Spitting Act, 2002
6. Prohibition of advertisement of smoking and chewing.
- Notwithstanding anything contained in any other law for the time being in force, no person shall advertise or cause to advertise in any place of public work or use and on any public service vehicle any material which may directly or indirectly promote smoking or chewing of tobacco, pan-masala or gutka or any tobacco product or products containing tobacco even if classified as by any other name.
