The Delhi Prohibition of Smoking and Non-Smokers Health Protection Act, 1996

The Delhi thibhiun ufSrnuking and Nuanmukars Haahh Pm|ac|iun Am,
1996
Am \uf ‘997
Kayward(s).
Advanisarn am, Carnvflam PlacaufPublic Work or Usa, Public Sarvica
Vahicle, Smoking
DISCLAIMER Thlsducumzm Ishamg fumlshi/d w you {av yum Infuvmauun hyPRS
lzglslauvastzavch mu) Thzcuntzntsuhhlsducumzmham ham alumni/d fvum suuvcis
PRShdlzvzs u: minim Thzszcumzms hm "m hm Indzpzndzm‘y vzvlfmd, and ms
makzsnuvzpvzsimauun av wavvamy as n: ma accuvacy,cump|minissuv cuvvmmass 1n
sumacasaslthvmclpflAcland/av AmmdmzmAclmaynmhzavaflahk Pvmclpa‘Acls
mayuvmaynmmdudzsuhsiquzmammdmzms Fuv aulhuvnauvilixl,p\iasicumacllhi
va‘zvam skamdzpanmzm canczmi/d av my u: xhzlamsx gmmmm puhhcauun av Lhz
3mm nuuflcauun Anypzvsun usmg thsmalmfl shun‘d ”mm awn pvufzssluna‘ and
mm advlczhzfuvz mug on any Infuvmauun cumamzd m lhlsducumam vRs av WWW";
cunnzcmd wnh “do nulaccapl anyhahlhlyavlsmg fvum Lhz m uhhlsducumam was.“ any
pavwnscunnzcmd wnh n shal‘nmhz m any “Wigwam {av any‘uss,damagi,uv mm;
u: anypivsun an mum ufany acuun mm av um mm on ma basis of m; dummm

act-~15 n":- z. t=:.-;r.1::.:~.-=.'-jf 9;.
~ 1.?
'
'
311v 11m 111] ,
-
131311111 071213115.
-
EXTRAORDINARY
(2) 211117,"e’fihgmammmfitmfitmfimmm%afitmmmfimummm
-.
mwfim‘efi‘rmmafifi aeéwm‘émseomfi 1215111:
alliefifi
Ewe—1:131 amm-
mm-
aim%milfi€l1fifi‘61
I
1.1311} 12.31131fiqfi1‘q11mmmmmwmmmmememmwmfi
1| afimfimmgfiuafiaflfiafimflfifiwafififlfififimwfififimfiafirtafifiafl‘ufimwmmmfi
l .-_mfififi$$fimm%mfifimfimm%
1
.
':I 13.3e31firfitmfi1WWfiWfiWwfiWmnfitMHMW—WW
l AmmafifiefimfififiafiémaflfimfimfifimfimwfiwfiMawamwmfifim1
* (2) 111115 ewwfiraefiearqfirfifiaafuammfiifi #mfififirmamumz swefirmflfiarrmtfifi
1.
-
Wmmgmafwrfishwfit’rear fifiefimjfi finfifi'fiAafirfifi.
wafizfimfiratfiamfiafiéw
MEL; 111171 {aq'fi'q'f’lzfimi
14.vfiamfifimm—smuumefea11973(1mmu 21fififiamfimfiirfi§qfi
111117 1171211
9%‘wfifiufimfimmvfiwe’rfi1
15.3fiufiwfimfimmfiWW—mmfiamfiufimamm
1973(1974m111.
:1qu airwfifirifim Wfifiqfiqmfimfiwmmfifiwfiflafiqu
1e. eranmfirfiflfimIamhWmfiafiqfimmmflufifi%mmmm #:1913111?
:1 "I- Inflammfifilflimrfi trfitfié‘érfi, #arsfiwwfiefi-‘afiaa Wmmf—fimfirfiimé emfifi 1
1
.
1.7 ammm—Wmmfimmmmfifieamfimwufiafié
111m Wmfimfififi
.afifiqfimmfi wmem marflemammwmm%
1
171 _1
-- -.18 Warm-335mm.(1)@fimmfirmufiwafifimfififiimufifi%armarfimufi%fimmafi
’1 t;
«- 1111mm W11mmfiemmfiqfifiwmfimmfimwmfi$fimmfimwafi§
1
'13-??? (DIWITERF metre mite1111511111721? Wmfifiimfirmfim
1
1
II
(snuarfafimfirareirraafiamafie 111mm afimafimfimemfirwm Mama
if” _“ afimwfiwft wwfifiqwfimfifimwfimmmmfimmmfiamfiumfim.
[I
.
'zr'
.
a1werehfifimfimfifimfiefimfiwmafiifimmfimwwWmmqfifififimmfififium
imam e1"? WW1
‘
I”?
.')._l_
:9--_._.....
'
am. 9.11, ea. 1211511 rem (ram e121)
DEPARTMENTOIF LAW. JUSTICE & LEGISLATIVE AFFAIRS
' '
NOTIFICATION
_DellI1i,the 1513211111313, 1997
.
No. F. 13(1)l97-LA!6IIM.——The following Act ofLegislative Assembly received the assent
of.I_1he Lt.
Governor on
September,1996 and ishereby pItIibIIlisheId for genereIl information;
—-
“The Delhi Prohibition
of
_SrInolIcingI
and Non—smokers Health Protection ActL1996‘K
-
.(DelhiAct No of 199-7)
"
by the
LegisIIative IAIsse111t11yIIoftheI National IICapitaIl
Territory of Delhi)
l”
H
-
.
AN
‘ . :-.-..-‘-.
-
:
I
-
ACT
.1
orjprohibiting of smokingI in places of publieI work or use ahdin public set-vibe vehicles111 the N
. lid and to make provisiohfor Other matters connected therewith.
enacted by the LegiSIativeIAssembly of theNational Capital Territory
of
IIIJelhi"11I1I ItlI1Ic IFIoi-ty Seventh Year 0'
'
as follows.
-—
"
V
‘
atiortal Car

4
.
'
.
.
'
DELHI'G'A atria {am
'_
"in-"ORDINARY
.
‘
Mm
1. Short title, extend and commencemenL—{UI This Act may be called the Delhi Prohibition of Smoktng and
Non-smokers Health Protection Act, 1996.
_
'
__
[2) It extends to the whole of the National Capital Territory of Delhi. :‘3
{3} It shall come into force on such date as the Government may by Notification in the Official Gazette appoint :
Provide that different dates may be appointed for different provisions ofthis Act and any reference in any such provi-
sion to the commencement of this Act shall be construed as a
reference to the coming into force of that provision.
2. Definition—In this Act, unless the context otherwise require:—
(a) “advertisement” means and includes any notice, circular, wall paper, ampphlet, display on hoardittgs, or. any
visible representation made by means of any other means of any light, sound, smoke, gas or any other means
which has the effect 9f- promoting smokinganii the expression 'advertise‘ shall be construed accordingly;
(1)) “autltoriSed officer"means a-person authorisedunder section-4;
_
.
(c) “Delhi" means the National capital Territory ofDetlti;
(d) .“Gover111n_"ent means the Government of the National Capital Territory of Delhi;
(c) “Legislative Assebly” means the Legislative Assembly for Delhi;
_
i
.
'
-
3:
(f) “place ofpttbltc worIk_
or use_‘‘Imeans _a place declared as such under section 3 and includes auditoria, hospital
bu1ld1ngs, health institutions amusement centres restaurants public offices, court buildings, editationalil'lfilifllc‘
tions, libraries and the like which ar visited by general public but does not include any open place;
'(g) “Official Gazette" means the Delhi- Gazette;-
(h) ‘public service vehicle" means a vehicle as defined under clause (25) of section 2 of the Motor Vehicles Act,
1983 (59 of 1988);
(i) “"rule means the rule made under this Act;
..'...L..."
"""-.'..
'.'.'
JZ’L'S'
__vp-
r
..'.—4.n....
-i
___ (j) "smoking? means smoking oftobaccoin any.whether
in
the form of cigaratte, cigar, beedis orothrwise with the
‘
aid of a pipe, iv_r_ap'erIn anyother instruments.
_,
'.3 Declaration no-smokingplaces bl.ptiblic work or use.~—-As soon as may be afterthe
commencement ol'this Act and ',
thereafter from time to time, the Government may; by notification1n the Official Gazette;declare any place ofpublic workor
.
use in the Delhi to be noI--sinoking place for.‘thepurpose of thtsAct.
4. Power of Government- to authoriseofficers to Act under this Act.-—The Government may, by notificationto [he '3
official Gazette authorise one or more persons.- who. shall be competent to act under this Act.
-
(2) Every person authorised under sub-section (1) shall be- deemed to be a public servant within the meaning of Seclion
2| oflhe Indian Penal Code 1360 (45 oil-B60).
5. Prohibition of smokingin places of public work or use.—No person smoke in any of public work or use
6. Prohibition oIl' _smoking'In public service vehicles .—-Without prejudice to
the provisions 'ofthe Motor Vehicles A,cl1988 (59 of 1988) no
person shall._sntolce
In a public service vehicle.
-
7. Prohibition on advertisement ofcigarettes etc._—_NotwithstaIncling anything contained1n ay other law for the time. f
being force, no person shall advertise
1n ay_ place and any public service vehicle which may promote smoking, or the sale of ,
cigarettes and heedts etc.
-
:
_
a
_-.'_
8. Prohibition of sale of cigarettes, etc. tominors .—No person shall sell cigarettes, beedis or any other such smoking
substance to any who'ts below the age of eighteen years.
9. Prohibition ofstorage, sale and distribution ol'cigarettesfetc. itt the vicinity of educational institutions.—No
person shall himself or by any person on this behalf, store, sclllor' disti'ibu'te cigarettes or beedis or any other s1'.tch smoking
substance within an area of one-hundred metre around any college, school er educational institution
10. Display and Exhibition ol‘Bnard.—-—Thc owner or manager or, incharge ofaffairs ofevery place ofpublic work’or
use shall display and exhibit a board at a conspicious place or places'in and outside the premises visited or used by general 1
public prominently starting dtat the placets a “No Smoking Zone” and that "SmokingIs an Offence".
11. Penalties.—Any person, who congravenes thIc_pIovisiIons ot“.-
(i) section 5, 6 or it} shall be punishable, with fine which may extend .to one hundred rupees and in case ofsound
or subsequent offence, shall be punishable with a minimum fine oftwo hundred ruppes, but which may _ex-
tend to five hundred rupees;

DELHI GAZETTE : EXTRAORDINARY .
s
(ii) section?, 8 or 9_ shall bepunishablc with 'fine' which'roay he extend'to five hundred rupees and in case ol'second
or subsequent offence, shall be_ punishable with imprisonment which may extehd to three months, or with _a
minimum fine offive hundred rupees, but which may extend to one thousand rupees, or with both
11. Ejection of violators of this Act- from the place ofpublic work or use.—Any authorised offence or any police
cer. not below the remit of sub-
inapcctor may eject anyperson
from the place of public work Or use who contravenes the
_
5km ofthis Ae1.
'-T:_- 13. Court competent to try offences under this Actiand take cognizance- ofoffence—{1] No court other than the
'
'
1 Dfa Man-Opolitan Magistrate shall take'cognizance of anti try an offence under this Act.
1(2) No court shall take cognizance of any offence under this Act except on a Complaint1n writing of an authorised
_
with respecr to offence under sections 5, G and it) and on a report in writing ofa police officer not below the rank of-
mwith respect to the offences under sections 78 and 9.
l4, Certain offences to he cognizoblc and bailable—~Notwithstanding anything contained
in the Code of'
Criminal
..19?? (2 of 1974) offences under sections 7, 8_and 9 shall he cognizable and bailable.
.'_ l5. Offences under the Act to be tried summarily .—All offences under this Act shall be tried summanly1n the
b} it under this Act may also be exercised by such officer as may be
mentioned
[herein snbjeetto such conditions,, item»,
.3 be
7specified“
therein.
-
'
-
.
s "-18. Power to make rules.—(1) The Government.may make rule to provide for or regulate any matter
in respect of
11 11- this Act in alces no provision or makes insufficient provision and provision is in its opinion necessary.
(2) Any rules made by the Government shall be
subject to .prev'ious publication thereofin the official Gazette
(3) Every rule made under this 1111215111111 be laid as soon as may be after it is niade before theLegislative Assembly and
1 the House agrees in making any modificationin the rule or the House agrees that the rule Should not be made, the rule shall
ereaficrhavc effect onl) in such modified form or he ofno effect, as the case may be. so, however, that any such modifica-
non or annulment shall be without prejudice to the validity ofanythin'g previously done under that rules
-‘_~ RTJ... D'souza, ‘Under Secy. (LA).
E
h
t
1 o 9-21 l 41
. .
Printed by the Mnnagcrl-Govl. oflndia Press, Ring Road, Mayapuri,_l'~lcw Delhi—l [0064
and Published by the Controller ofPuhlications. DcllIi-],10054—_-1996
'
‘21

‹ Prev All Delhi acts Next ›