Section 3(2) in The Cigarettes And Other Tobacco Products (Prohibition Of Advertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Rules, 2004
(2)The owner or the manager or incharge of the affairs of a hotel having thirty rooms or restaurant having seating capacity of thirty persons or more and the manager of the airport shall ensure that,-(i)the smoking and non-smoking areas as physically segregated;(ii)the smoking area shall be located in such manner that the public is not required to pass through it in order to reach the non-smoking area; and(iii)each area shall contain boards indicating thereon "Smoking Area/Non-Smoking Area".
