|
[Pondicherry].In its application to the Union territory of Pondicherry, after Section 29, insert the following sections, namely:29-A. Prohibition of smoking in places of entertainments.(1) If any entertainment (including cinematograph, exhibition, dance or drama) to which members of the public are admitted, whether on payment or not, is held in an enclosed place or building, then no person shall during the prohibited period, as defined in sub-section (2), smoke either(a) on the stage except in so far as smoking may be any part of entertainment, or(b) in the auditorium, that is to say, in that portion of the enclosed place or building in which the accommodation is provided for members of the public:Provided that the State Government may, by notification in the Official Gazette, exempt any class of entertainments from the provisions of this sub-section.(2) For the purposes of sub-section (1), prohibited period means so much of the period commencing thirty minutes before the beginning of the entertainment and ending with the termination thereof, as may fall within the hours which the State Government may, by notification in the Official Gazette, specify in this behalf for entertainment generally or any class of entertainments.(3) Any person who contravenes the provisions of this section shall be liable to be ejected summarily from the enclosed place or building by any police officer and shall also be punishable with fine which may extend to fifty rupees.(4) A person ejected under sub-section (3) shall not be entitled to the refund of any payment made by him for admission to the entertainment or to any other compensation.29-B. Powers of police on occurrence of fire.(1) On the occurrence of a fire, any police officer above the rank of a constable, or any member of the Fire Services above the rank of a fireman, may(a) remove or order the removal of any persons who by their presence, interfere with or impede the operation for extinguishing the fire or for saving life or property;(b) close any street or passage in or near which any fire is burning;(c) by himself or those acting under his orders, break into or through, or pull down, or use for the passage of houses, or other appliances, any premises for the purpose of extinguishing the fire, doing as little damage as possible;(d) cause the mains and pipes in any area to be shut off so as to give greater pressure of water in the place where the fire has occurred;(e) call on the persons in charge of any fire-engine to render such assistance as may be possible; and(f) generally, take such measures as may appear necessary for the preservation of life and property.(2) Any damage done on the occurrence of fires by members of Fire Services or any fire-brigade or by police officers or their assistants in due execution of their duties shall be deemed to be damaged by fire within the meaning of any policy of insurance against fire.Explanation.Nothing in this section shall exempt any police officer or any member of Fire-Services or fire-brigade from liability to damages on account of any acts done by him without reasonable cause.29-C. Penalty for false alarm of fire.Whoever gives or causes to be given to any fire-brigade or to any member thereof or to any member of the Fire Services, whether by means of of a street fire alarm, statement, message or otherwise, any alarm of fire which he knows to be false, shall be punishable for the first offence with fine which may extend to fifty rupees and for a second or subsequent offence with imprisonment which may extend to six months and with fine."-Pondicherry Act 6 of 1966, Section 4 (w.e.f. 10-3-1966).
|
