Section 5 in The Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) (Punjab Amendment) Act, 2018
5. Insertion of new section 13-A in Central Act 34 of 2003.
- In the principal Act, after section 13, the following section shall be inserted, namely:-"13-A. Power to seize in case of hookah bar. - If any police officer, not below the rank of a Sub-Inspector, authorized by the State Government, has reason to believe that the provisions of section 4-A have been, or are being, contravened, he may seize any material or article used as a subject or means of hookah bar.".
