Section 14 in Jharkhand Tourist Places (Protection and Maintenance) Act, 2015
14.
Each Tourist Place is being declared as No Smoking Zone. A person found guilty of Smoking at A Tourist Place will be punished with the provisions in The Smoking in Public Places Rules, 2008 and Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 either by the competent authority or by the officer nominated/appointed for the purpose of the act by the competent authority.
