Section 3(3) in The Prohibition of Smoking In Public Places Rules, 2008
(3)If the owner, proprietor, manager, supervisor or the authorised officer of a public place fails to act on report of such violation, the owner, proprietor, manager, supervisor or the authorised officer shall be liable to pay fine equivalent to the number of individual offences.Explanation. For the purpose of these rules the word offence means a person found violating any provision of the rules.
