Section 2 in The Prohibition of Smoking In Public Places Rules, 2008
2. Definitions
.In these rules, unless the context otherwise requires,-(a)hotel shall mean a building or a part of a building where lodging, with or without board or other services, is provided by way of business for consideration monetary or otherwise and includes boarding house and guest house;(b)restaurant shall mean any place to which the public has access and where any kind of food or drink is supplied for consumption on the premises by any person by way of business for consideration monetary or otherwise and shall include the open space surrounding such premises and includes-(i)refreshment rooms, banquet halls, discotheques, canteen, coffee house, pubs, bars, airport lounge, and the like;(c)open space mentioned in section 3(1) of the Act shall not include any place visited by the public such as open auditorium, stadium, railway station, bus stop/stand and other such places;(d)public place defined in section 3(1) of the Act shall also include work places, shopping malls, and cinema halls;(e)smoking area or space mentioned in the proviso to section 4 of the Act shall means a separately ventilated smoking room that:(i)is physically separated and surrounded by full height walls on all four sides;(ii)has an entrance with an automatically closing door normally kept in closed position;(iii)has an air flow system, as specified in Schedule I;(iv)has negative air pressure in comparison with the remainder of the building;(f)Words and expressions used herein and not defined in these rules but defined in the Act shall have the meanings, respectively, assigned to them in the Act.
