Section 5(3) in The Cigarettes And Other Tobacco Products (Prohibition Of Advertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003
(3)No person, shall, under a contract or otherwise promote or agree to promote the use or consumption of–(a)cigarettes or any other tobacco product; or(b)any trade mark or brand name of cigarettes or any other tobacco product in exchange for a sponsorship, gift, prize or scholarship given or agreed to be given by another person.
