Section 3 in Rajasthan Prevention of Juvenile Smoking Act, 1950
3. Penalty for selling tobacco to children
- If any person sells or gives of attempts to sell or give to a person who appears to be under the age of sixteen years, except on the written order of the parent, guardian or employer of such person, any tobacco he shall be liable, on conviction in the case of a first offence to a fine not exceeding twenty-five rupees, in the case of a second offence to a fine not exceeding fifty rupees and in the case of a third and every subsequent conviction to a fine not exceeding one hundred rupees.
