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Union of India - Section

Section 8 in The Cigarettes And Other Tobacco Products (Prohibition Of Advertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Rules, 2004

8. Health Spots, Scroll and Disclaimer in New Films and television programmes. - (1) All new Indian or foreign films and television programmes displaying tobacco products or its use shall have,-

(a)a strong editorial justification explaining the necessity of such display to the Central Board of Film Certification for films and the concerned Authority under the Ministry of Information and Broadcasting for television programmes;
(b)a 'U/A' Certification, from the Central Board of Film Certification for all films; and necessary approvals from the concerned authority under the Ministry of Information and Broadcasting for television programmes;
Provided that such television programmes may be permitted to be telecast oil television at such timings as are likely to have least viewership from persons below the age of eighteen years;
(c)a disclaimer, of minimum twenty seconds duration, by the concerned actor regarding the ill effects of the use of such products, in the beginning and middle of the film or television programme;
(d)anti-tobacco health spots or messages, of minimum thirty seconds duration each at the beginning and middle of the film or the television programme;
(e)anti-tobacco health warning as a prominent scroll at the bottom of the screen during the period of such display;
Provided that, the anti-tobacco health warning scroll shall be legible and readable,-
(i)
(a)with font in black colour on white background;
(b)with the warnings "Smoking causes cancer" or "Smoking kills" for smoking forms of tobacco use;
(c)with the warnings "Tobacco causes cancer" or "Tobacco kills" for chewing and other smokeless forms of tobacco;
(ii)or such other warnings as may be specified by the Central Government from time to time;
Provided further that, the anti-tobacco health warning scrolls or health spots shall be in the same language as used in the film or television programme and in case of dubbed or sub-titled films or television programmes, the scrolls or spots shall be carried in the language of dubbing or sub-title.Explanation. - For the purpose of this rule,-
(i)representatives from Ministry of Health and Family Welfare shall also be represented in the Central Board of Film Certification.
(ii)all films that receive Central Board of Film Certification lifter the effective date of this notification shall be categorized as "New Films".
(iii)all television programmes produced after the effective date of this notification shall be categorized as "New Television Programme";