The Odisha Prohibition of Smoking (In Show Houses) Act, 1961

 
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The Orissa Prohibition of Smoking (In Show Houses) Act, 1961 
 
Act 21 of 1961 
 
 
 
 
 
 
 
 
Keyword(s): 
Auditorium, Prohibited Period, Show House, Cinema 
 
 
THE ORBSA PROHIBITION OF SMOKMG 
(IN SHOW HOUSES) ACT, 1961 
---- 
CONTENTS 
PREhldBLE 
S ECTloN9 
1. Short title, extent and commencemeni 
2. Definitions 
3. Prohibition of smoking in the auditorium 
4. Management to post noti= and exhibit slides 
5. Penalty for smoking in the auditorium 
6. Persons removed not entitled to refund or compensation 
7; Power to make rules 
ORISSA ACT 21 OF 196 1 
. [ THE ORISSA PROHDMON -OF SMOKING ' 
(IN SHOW HOUSB ) ACT, 19611 
I Rewived the asrent of the a over nor. on the 1 lih 
November 1961, first published in an extraordinary 
kswe of the Orissa Gazette, hied the 18th 
-Norember 1961 1 
AN \Cl' TO PROEll3lT SMOKING IN SHOW HOUSES'IN THE 
STATE OF QRISSA 
BE it enacted by the.legislature of the State of Orissa 
.in the Twelfth Year .of the Republic of India as 
fdows :- 
1. (I) This Act may b called the Orissa Prohi:::gtd$ 
bition ;of hoking (jn Show Houses) Act, 1961.. ,,-,, 
tnmt. 
Tit extends to the whole of the State of Orissa. 
* 
(3) This section shall . mme into force at once 
and the remaining provisions of this Act, in whole 
~inp~,shallcorneintofor~~.onsvch date or . 
dates a$ the State Government may from time to 
time by notihtion specify. 
2, In .this Act unless the context otherwise Mtim8 
=@=- 
(I) "auditorium" means that portion of the show 
house where accomqodation, is provided for 
the public to witness .any show given in such 
show house ;' 
(t) .'-bittcd period" means so much of the 
period commencing thirty minutes before 
t&e time announced for the beginning of the 
show in the show house and ending with the 
termination thereof ; 
2 :Sd4~18.%7 cadae into foret wifh effect frcm the 30th Jmu~ , ' 
Mds . NoWcUlo*. 3385-2C52/61-Po~.. datd the 3Otb January 
.la PUW fn'O?&a,; Qozelte, F't. IP, dated the 16th ,February, 1962, 
,P. 155. . 
394 THE- OEUSSA PRO~~ON OF SMOKING (IN SHOW HOUSBS) [Or. Act 21 ACT, 1961 
(3) "show house" means any building or . other 
enclosed and roofed place to which members 
of the public are admitted whcther on 
payment o* otherwise to witness any show 
of cinematographic film, dance, dramatic 
performance or any other farm of show for 
purposes of entertainment. 
Prohitition 3, No person shall during the prohibited period 
$;bm.O%- smoke inside any auditoriv,n. 
Management 4. (I) Every person responsible for the manage- 
, gigt ,, ment of demonstration' or exhibition in a show house 
'ubibit~lidw. shall bring to the notice of the audience by posting 
notias prominently, and in the case of any show of 
cinematographic film also by exhibiting slides that 
any person smoking in the auditorium during the 
period sb-11 be liable to be removed from the' show 
house and for prosecution. 
(2) Any person who contravenes the provisions 
of sub-section (I) shall be punishabIe with he which 
may extend, for a first offen,= to fifty rupees and for 
a second or subsequent offence to two hundred rupees. .. 
Pmu:ty for 
rmanng I@ 5. (1) Any Magistrate or any PoIice Officer not 
tbaudu. below the rank of a Sub-Inspector or any person . 
~m. specially authorised by notification, by the State 
Government in this behalf, may- . 
(i) remove summarily from the auditorium a 
person who is found smoking therein 
during the prohibited period; and 
(b) arrest such person without warrant if he- 
(i) faiIs to desist .from smoking 
when directed by such auJhority not 
to smoke ; or 
(ii) refuses or fails to declare his identity, 
when required by such authority ; or 
(iii) is reasonably suspected by such 
authority of giving a false identity. 
(2) Notwithstanding anything contained in sub 
section (I), any person who contravenes the provisions . 
of section 3 shall be punishable with fine which may 
extend for a  st .offence to twenty-five rupees and , 
for a second or subsequent offence to one, hundred 
rupees. 
6. A person removed under sub-section (1) of PC~SO~M , 
section 5, shall not be entitled to get refund of any rzmoved 
not atitled 
payment made by him for admission into the  show^^^^ 
house or to any other compensation. ation. 
7. The State Government may make rides to POWW to 
carry out the purposes of this Act. ma#&. 

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