Section 4(9) in The Cigarettes And Other Tobacco Products (Prohibition Of Advertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Rules, 2004
(9)A Steering Committee shall be constituted under the Chairmanship of the Union Health Secretary with representation from among others, the Ministry of Information and Broadcasting, Ministry of Law and Justice, Advertising Standards Council of India, Press Council of India, Members of Parliament and Voluntary Organisation. This Committee shall take cognizance suo motu or look into specific violations under section 5 of the Act and shall also evaluate cases related to indirect advertising and promotion and pass orders thereof.][5. Prohibition on sale of tobacco products to and by persons below the age of eighteen years. - (1) The owner or the manager or the in-charge of the affairs of a place where cigarettes or other tobacco products are sold shall ensure that,-(a)a board with a warning as specified in "Annexure I" is displayed at the entrance of the place where cigarettes or other tobacco products are sold and all the components of the board should appear in a manner exactly as in the soft copy provided in the compact disk [CD] accompanying these rules:Provided that such board shall not have any advertisement or promotional messages or pictures or images of cigarettes or any other tobacco products.(b)no tobacco product is sold through a vending machine;(c)no tobacco product is handled or sold by a person below the age of eighteen years;(d)tobacco products are not displayed in a manner that enables easy access of tobacco products to persons below the age of eighteen years.
