Section 3(1) in The Prohibition of Smoking In Public Places Rules, 2008
(1)The owner, proprietor, manager, supervisor or in charge of the affairs of a public place shall ensure that:(a)No person smokes in the public place (under his jurisdiction/implied).(b)The board as specified in Schedule II is displayed prominently at the entrance of the public place, in case there are more than one entrance at each such entrance and conspicuous place(s) inside. In case if there are more than one floor, at each floor including the staircase and entrance to the lift/s at each floor.(c)No ashtrays, matches, lighters or other things designed to facilitate smoking are provided in the public place.
