Section 2(b) in The Prohibition of Smoking in Public Places Rules, 2008
(b)"restaurant" shall mean any place to which the public has access and where any kind of food or drink is supplied for consumption on the premises by any person by way of business for consideration monetary or otherwise and shall include the open space surrounding such premises and includes,-(i)refreshment rooms, banquet halls, discotheques,. canteen, coffee house, pubs, bars, airport lounge, and the like.
