Section 2(e) in The Cigarettes And Other Tobacco Products (Prohibition Of Advertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Rules, 2004
(e)[ "indirect advertisement" means-(i)the use of a name or brand of tobacco products for marketing, promoting or advertising other goods, services and events;(ii)the marketing of tobacco products with the aid of a brand name or trademark which is known as, or in use as, a name or brand for other goods and services;(iii)the use of particular colours and layout and or presentation that are associated with particular tobacco products; and(iv)the use of tobacco products and smoking scenes when advertising other goods and services;]
