Section 4(4) in The Prohibition of Smoking In Public Places Rules, 2008
(4)The owner, proprietor, manager, supervisor or in charge of the affairs of a hotel having thirty or more rooms may designate separate smoking rooms in the manner prescribed as under:(a)all the rooms so designated shall form a separate section in the same floor or wing, as the case may be. In case of more than one floors/wings the room shall be in one floor/wing as the case may be;(b)all such rooms shall be distinctively marked as Smoking rooms in English and one Indian language, as applicable;(c)the smoke from such room shall be ventilated outside and does not infilterate/permeate into the non-smoking areas of the hotel including lobbies and the corridors.
