Section 3 in The Prohibition of Smoking In Public Places Rules, 2008
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 things 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 authorised officer of a public place fails to act on report of such violation, the owner, proprietor, manager, supervisor or the authorised 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.
