Section 5 in Andhra Pradesh Prohibition of Smoking and Health Protection Rules, 2002
5.
The owner or manager or the person incharge of affairs of every place of public work or public use shall display and exhibit a notice board stating that "Smoking is Strictly Prohibited" and Smoking is an offence at a conspicuous place or places both inside and outside the non-smoking places declared under rule 2(vi) of these rules.
