Section 9 in The Goa Prohibition of Smoking and Spitting Act, 1997
9. Prohibition of storage and sale and distribution of cigarettes, etc.
- No person shall himself or by any person on his behalf, store, sell or distribute cigarettes, beedies, chewing tobacco, gul (tobacco), tobacco paste, supari with tobacco, pan-masala, zarda, snuff, ghutka or any other such smoking substance or substances containing tobacco within an area of 100 metres around place of worship or any college, school or other educational institutions.[Provided that the Government may, by notification in the Official Gazette, specify the tobacco products and words/localities within the limits of municipal councils, for which, the aforesaid prohibition shall not apply.] [Inserted by the Amendment Act 44 of 2001.].
