Section 3 in The Karnataka Prohibition Of Smoking And Protection Of Health Of Non-Smokers Act, 2001
3. Prohibition of smoking, advertisement, sale and storage of smoking substances.-
No person shall,-(1)engage in smoking in any place of public work or use, where smoking is prohibited and such prohibition is displayed or conveyed through any audio or visual medium, or in any Public Service Vehicle.(2)notwithstanding anything contrary contained in any other law advertise in any place of Public Work or use or in any Public Service Vehicle to promote smoking or the sale of cigarettes and beedies:Provided that this clause shall not apply in relation to,-(a)an advertisement of cigarettes or beedies in or on a package containing cigarettes or beedies;(b)advertisement of cigarettes or beedies which is displayed at the entrance or inside a warehouse or a shop where cigarettes or beedies are offered for distribution or sale.(3)sell cigarettes, beedis or any other smoking substance to any person who is below the age of eighteen years;(4)himself or by any person on his behalf, store, sell or distribute cigarettes or beedis or any other smoking substance within the premises of any Hospital, Health Institution, Public Office, Court, Library, College, School or other Educational Institution and Place of worship.
