Section 2(e) in The Prohibition of Smoking In Public Places Rules, 2008
(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;
