The Himachal Pradesh Juvenile (Prevention of Smoking) Act, 1952

THE HIMACHAL PRADESH JUVENILES (PREVENTION OF 
SMOKING) ACT, 1952   
ARRANGEMENT OF SECTIONS  
Sections:   
1. Short title, extent and commencement.  
2. Definitions.   
3. Penalty for selling tobacco to children.  
4. Seizure of tobacco from Juvenile in a public place.  
5. Summary trial.  
________ 
THE HIMACHAL PRADESH JUVENILES (PREVENTION OF 
SMOKING) ACT, 1952  
(ACT NO. 1 OF 1953) 
(Received the assent of the President on the 22nd  January, 1953, and 
published in the Gaz. of India, Part III, Sec. 3, dated the 7th February, 1953, p. 
45).  
Amended, repealed or otherwise affected by:-  
(i) H.P. Act No. 25 of 1969, assented to by the President on the 
13th September, 1969 published in the Rajpatra, Himachal 
Pradesh (Extra-ordinary), dated the 13th October, 1969, pp. 
883-887. 
(ii) The Himachal Pradesh Adaptation of Laws (State and 
Concurrent Subjects) Order, 1973, published in the Rajpatra, 
Himachal Pradesh (Extra-ordinary), dated the 20th January, 
1973, pp. 91-112. Effective from 25th January, 1971.  
An Act to provide for preventing the juveniles from smoking, it is hereby 
enacted as follows:   
1. Short title, extent and commencement.- (i) This Act may be 
called the Himachal Pradesh  Juveniles (Prevention of Smoking) Act, 1952.   
(ii)  It shall extend1, to the whole of the Himachal Pradesh.  
(iii) It shall come into force at once.    
2. Definitions.- In this Act, unless there is anything repugnant in the 
subject or context:-  
                                                 
1. The Act extended to District Bilaspur by Notification No. 2-10/63-Med., dated 
the 25th February, 1964, published in the Rajpatra, Himachal Pradesh dated 14th 
March, 1964, p. 65, issued under section 3(2) of the Himachal Pradesh Merged 
State (Application of Laws) Act, 1954, to the territories added to Himachal 
Pradesh under section 5 of the Punjab Re-organisation Act, 1966 by H.P. Act No. 
25 of 1969. 
2 THE HIMACHAL PRADESH JUVENILES (PREVENTION OF SMOKING) ACT, 1952 
 
(a) 'public place' means any place to which the public has, for the 
time being, access whether on payment or otherwise and 
includes a railway station and a railway carriage, or any 
public conveyance;   
(b) 'tobacco' means tobacco in any form and includes any 
smoking mixture intended to be used as a substitute for 
tobacco.   
3.  Penalty for selling tobacco to children.- Whosoever sells or 
gives or attempts to sell or give, to a child apparently under the age of sixteen 
years any tobacco shall be liable on conviction by any Magistrate to a fine not 
exceeding fifty rupees in the case of a first offence and in the case of a second 
or a subsequent  offence to a fine not exceeding one hundred rupees.    
4.  Seizure of tobacco from Juvenile in a public place.- If any boy 
or girl under the age of sixteen years be found smoking in any public place, it 
shall be lawful for any lambaradar 1[****] teacher of a recognised school or 
affiliated college, member of a Panchayat, or a Municipal committee or 2[Zila 
Parishad] or a Notified Area Committee, legal practitioner or registered 
medical practitioner or Magistrate to seize such tobacco and destroy it.   
5.  Summary trial.- All offences under this Act shall be triable by 
Nayaya Panchayat, and if there is no Nayaya Panchayat having jurisdiction in 
the area by a Magistrate of the second or third class, and the State 
Government may confer powers to try summarily an offence or offences 
under this Act on any officer or class of Officers invested with such powers. 
____________ 
                                                 
1.  The word “Zialdar” omitted by A.O., 1973. 
2. Substituted for the words “District Board” A.O., 1973. 

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