Section 4 in Rajasthan Prevention of Juvenile Smoking Act, 1950
4. Seizure of tobacco being smoked by juvenile in a public place
- If any person, apparently under the age of [sixteen years] [The age of Juvenile was 16 years and now the age of Juvenile is 18 years as provided in Juvenile Justice (case & Protection of children) 2000 (we.f. 1-4-2001)], be found smoking or attempting to smoke tobacco in any public place it shall be lawful for any Patel, Lambardar, Teacher of a School or College, Member of a Municipal Committee, Member of a Village Panchayat, Legal Practitioner, Registered Medical Practitioner, Member of Parliament or a State Legislature or Magistrate to seize such tobacco as may be found in his possession and destroy it.
