Section 4 in The Karnataka Prohibition Of Smoking And Protection Of Health Of Non-Smokers Act, 2001
4. Notice to be displayed.-
For the purpose of clause (1) of section 3, the owner or manager or person incharge of a place of public work or use shall display or convey through audio or visual medium in Kannada and English languages at a conspicuous place or places in the premises of place of public work or use prominently stating that the entire place or such part of it is a “No smoking Zone” and that “Smoking is prohibited in such place or, as the case may be, part of it."
