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State of Rajasthan - Act

The Prohibition of Smoking in Public Places Rules, 2008

RAJASTHAN
India

The Prohibition of Smoking in Public Places Rules, 2008

Rule THE-PROHIBITION-OF-SMOKING-IN-PUBLIC-PLACES-RULES-2008 of 2008

Published on 30 May 2008
Commenced on 30 May 2008
[This is the version of this document from 30 May 2008.]
[Note: The original publication document is not available and this content could not be verified.]

The Prohibition of Smoking in Public Places Rules, 2008Published vide Notification No. G.S.R. 417(E), dated 30.5.2008 (Published in Gazette of India Extraordinary, Part 2, Section 3(i), dated 30.5.2008) (W.e.f. 2.10.2008)In exercise of the powers conferred by Section 31 the Cigarettes And Other Tobacco Products (Prohibition of Distribution) Act, 2003 (34 of 2003), the Central Government hereby makes the following Rules in supersession to Rule 3 of the Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Rules, 2004, namely:-

1. Short title, extent and commencement.

(1)These rules may be called the Prohibition of Smoking in Public Places Rules, 2008.

(2)They shall come into force on the 2nd October, 2008.

2. Definitions.

- In these rules, unless the context otherwise requires,-

(a)"hotel" shall mean a building or a part of a building where lodging, with or without board or other services, is provided by way of business for consideration monetary or otherwise and includes boarding house and guest house.

(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.

(c)"open space" mentioned in Section 3(1) of the Act shall not include any place visited by the public such as open auditorium, stadium, railway station, bus stop/stand and other such places.

(d)"public place" defined in Section 3(1) of the Act shall not include work places, shopping malls, and cinema halls.

(e)"smoking area or space" mentioned in the proviso to Section 4 of the Act shall mean a separately ventilated smoking room that;-

(i)is physically separated and surrounded by full height walls on all four sides;

(ii)has an entrance with an automatically closing door normally kept in closed position;

(iii)has an air flow system, as specified in Schedule I,

(iv)has negative air pressure in comparison with the remainder of the building.

(f)words and expression used herein and not defined in these rules but defined in the Act shall have the meanings, respectively, assigned to them in the Act.

3. Prohibition of smoking in a public place.

(1)The owner, proprietor, manager, supervisor or in charge of the affairs of a public place shall ensure that:-

(a)No person smokes in the public place (under his jurisdiction/implied).

(b)The board as specified in Schedule II is displayed prominently at the entrance of the public place, in case there are more than one entrance at each such entrance and conspicuous place(s) inside. In case if there are more than one floor, at each floor including the staircase and entrance to the lift/s at each floor.

(c)No ashtrays, matches, lighters or other thinks designed to facilitate smoking are provided in the public place.

(2)The owner, proprietor, manager, supervisor or in charge of the affairs of a public place shall notify and cause to be displayed prominently the name of the person(s) to whom a complaint may be made by a person(s) who observes any person violating the provisions of these rules.

(3)If the owner, proprietor, manager, supervisor or the authorized officer of a public place fails to act on report of such violation, the owner, proprietor, manager, supervisor or the authorized officer shall be liable to pay fine equivalent to the number of individual offences.Explanation. For the purpose of these rules the word offence means a person found violating any provision of the rules.

4. Hotels, Restaurants and Airports.

(1)The owner, proprietor, manager, supervisor or in charge of the affairs of a hotel having thirty or more rooms or restaurant having seating capacity of thirty persons or more and the manager of the airport may provide for a smoking area or space as defined in Rule 2(e).

(2)Smoking area or space shall not be established at the entrance or exit of the hotel, restaurant and the airport and shall be distinctively marked as "Smoking Area" in English and one Indian language, as applicable.

(3)A smoking area or space shall be used only for the purpose of smoking and no other service(s) shall be allowed.

(4)The owner, proprietor, manager, supervisor or in charge of the affairs of a hotel having thirty or more rooms may designate separate smoking rooms in the manner prescribed as under:-

(a)all the rooms so designated shall form a separate section in the same floor or wing, as the case may be. In case of more than one floors/ wings the room shall be in one floor/wing as the case may be.

(b)all such rooms shall be distinctively marked as "Smoking rooms" in English and one Indian language, as applicable.

(c)the smoke from such room shall be ventilated outside and does not infilterate/permeate into the non-smoking areas of the hotel including lobbies and the corridors.

5. Recovery of fine by authorized officers.

(1)The authorized officers mentioned in Schedule III shall be competent to act under and compound the offences committed in violation of Section 4 of the Act.

I

[See Rule 2(e)(iii)]

(i)That is exhausted directly to the outside and not mixed back into the supply air for the other parts of the building; and

(ii)It is fitted with a non re-circulating exhaust ventilation system or an air cleaning system, or by a combination of the two, to ensure that the air discharges only in a manner that does not re-circulate or transfer it from a smoking area or space to non-smoking areas.

II

[See Rule 3(b)]

1. The board shall be of a minimum size of 60 cm by 30 cm of white background.

2. It shall contain a circle of no less than 15 cm outer diameter with a red perimeter of no less than 3 cm wide with a picture, in the centre, of a cigarette or beedi with black smoke ands crossed by a red band.

3. The width of the red band across the cigarette shall equal the width of the red perimeter.

4. The board shall contain the warning "No Smoking Area. Smoking Here is an Offence", in English or one Indian language as applicable.

III

[See Rule 5]Authorised Officers. Following persons shill be authorized to impose and collect the fine against the violation of Section 4.

Sl. No.	Person Authorised to take action	Description of Public Place
1.	Inspectors of Central Excise/Income-taxCustoms/Sales/Tax/Health/Transport and above	All public places within their jurisdiction
2.	Station Master/Asstt. Station Master/StationHead/Station in charge	Railway and all its premises
3.	All Gazettes Officers of State/Central Governmentor equivalent rank and above in Autonomous Organizations/PSU	Government offices/premises and offices of theautonomous bodies and Corporation
4.	Director/Medical Superintendent/HospitalAdministrator	Government and Private Hospital
5.	Post Master and above	Respective Post Offices in their jurisdiction
6.	Head of the Institution/HR Manager/ Head ofAdministration	Private Offices/Workplaces
7.	College/School/Headmaster/Principal/Teacher	Respective Educational Institutions
8.	Librarian/Asstt. Librarian/Library incharge/otheradministrative staff in library	Libraries/Reading Rooms
9.	Airport Manager/Officers of Airport Authority ofIndia and Officers of all scheduled Airlines	Airports
10.	Director Public Health/Director Health Services	All Public Places
11.	Incharge Administration in Central/State Government	All Public Places
12.	Nodal Officers/Focal Points of Anti-Tobacco Cell atDistrict and State level	All Public Places
13. [ [Inserted by Notification No. G.S.R. 680(E), dated 15.9.2009 (Published In Gazette of India Extraordinary Part II, Section 3(i), dated 15.9.2008) (w.e.f. 15.9.2009).]	Police Officers not below the rank of Sub-Inspectorof Police	All Public Places within their jurisdiction
14. [ [Inserted by Notification No. G.S.R. 680(E), dated 15.9.2009 (Published In Gazette of India Extraordinary Part II, Section 3(i), dated 15.9.2008) (w.e.f. 15.9.2009).]	Officers of State Food and Drug Administration notbelow the rank of Sub-Inspector of Police	All Public Places within their jurisdiction
15. [ [Inserted by Notification No. G.S.R. 680(E), dated 15.9.2009 (Published In Gazette of India Extraordinary Part II, Section 3(i), dated 15.9.2008) (w.e.f. 15.9.2009).]	Representatives of Panchayati Raj Institutions(Sarpanch/Panchayat Secretary).	All Public Places within their jurisdiction
16. [ [Inserted by Notification No. G.S.R. 680(E), dated 15.9.2009 (Published In Gazette of India Extraordinary Part II, Section 3(i), dated 15.9.2008) (w.e.f. 15.9.2009).]	District Program Manager/Finance Manager-DistrictHealth Society (National Rural Health Mission).	All Public Places within their jurisdiction
17. [ [Inserted by Notification No. G.S.R. 680(E), dated 15.9.2009 (Published In Gazette of India Extraordinary Part II, Section 3(i), dated 15.9.2008) (w.e.f. 15.9.2009).]	Civil Surgeon/Chief Medical Officer (CMO) atDistrict Hospital/Medical Officer at Primary Health Centre (PHC)	Hospital Buildings/Health Institutions/dispensaries
18. [ [Inserted by Notification No. G.S.R. 680(E), dated 15.9.2009 (Published In Gazette of India Extraordinary Part II, Section 3(i), dated 15.9.2008) (w.e.f. 15.9.2009).]	Registrar/Deputy Registrar/Public Prosecutors/Government Counsels	Court Buildings
19. [ [Inserted by Notification No. G.S.R. 680(E), dated 15.9.2009 (Published In Gazette of India Extraordinary Part II, Section 3(i), dated 15.9.2008) (w.e.f. 15.9.2009).]	Inspector of Schools/District Education Officer	Educational Institutions
20. [ [Inserted by Notification No. G.S.R. 680(E), dated 15.9.2009 (Published In Gazette of India Extraordinary Part II, Section 3(i), dated 15.9.2008) (w.e.f. 15.9.2009).]	Traffic Superintendents/Asstt. TrafficSuperintendents/Bus Station Officer/Ticket Collector or Conductor	Public Conveyances
21. [ [Inserted by Notification No. G.S.R. 680(E), dated 15.9.2009 (Published In Gazette of India Extraordinary Part II, Section 3(i), dated 15.9.2008) (w.e.f. 15.9.2009).]	Travelling Ticket Examiner/Chief TicketInspectors/Ticket Collectors/Officers not velow the rank ofTicket Collector or equivalent rank not below the rank of Asst.Sub-Inspector of Railways Protection Force.	Railways

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