The SIKKIM SHOW HOUSES AND PUBLIC HALLS (PROHIBITION OF SMOKING) ACT,1981

51KKIM
GOVERNMEN.T G}\ZETTE
EXTRAORDINARY
PUBLISHED BY AUTHORITY
1\0. 13J Gangtok, Monday, October 19, 1981
LAW DEPARTMENT
GOVERNMENT OF SIKKIM
Notification No. 15/LD/81.
Dated Gangtok, the 16th October, 1981.
The following Act of the Sikkim Legislative Assembly having received the assent of
the Governor on 30th day of September, 1981, is hereby published for general information.
THE SIKKIM SHOW HOUSES AND PUBLIC HALLS
(PROHIBITION OF SMOKING) ACT, 1981.
(ACT NO. 12 OF 1981)
AN
ACT
to prohibit smoking in show houses and public halls in Sikkim.
BE it enacted by the Legislature of Sikkim in the Thirty-second
Year of the Republic of India as follows:-
1. (I) This Act may be called the Sikkim Show Houses and Pub-
lic Halls (Prohibition of Smoking) Act, 1981.
Short title,
extent, com-
mencement
and withdra-
wal.
Definitions.
(2) It extends to the whole of Sikkim.
(3) It shall come into force on such date as the State Govern-
ment may, by notification in the Official Gazette, appoint,
and different dates may be appointed for different areas or
places in Sikkim.
(4) The State Government may, by notification in the Official
Gazette, declare that with effect from such date as may be
specified in the notification, this Act shall cease to be in
operation in any or all such areas and places in which it
has been enforced under sub-section (3) and the provisions
of section 20 of the Sikkim Interpretation and General
Clauses Act, 1977, shall have effect as if the Act had then
been repealed in that area or place by a Sikkim Act.
(5) The powers conferred on the State Government under sub-
section (3) may be exercised in respect of the same or diffi-
erent areas or places as often as occasion requires.
2. In this Act, unless the context otherwise requires,-
6 of 1977.

Prohibition of
smoking in
show houses
and public
halls.
Management
to post noti-
ces or exhibit
slides.
Penalty for
smoking in
show houses
and public
hall.
Power to ar-
rest without
warrant.
(a) 'show house' means any building, or any roofed and enclo-
sed structure, used ordinarily or occasionally for the demons-
tration or exhibition to the public, whether on payment or
otherwise, of cinematographic films, dramatical, pantomime,
or musical performances, dances, physical feats of human
beings or animals, conjuring tricks or sleights of hand, box~"
ing, wrestling, skating, billiards or table-tennis competitions
or any other indoor amusement or diversion whatsoever;
(b) 'public hall' means a chamber or hall used ordinarily or
occasionally as a place of public assembly or meeting.
3. No person shall smoke during a demonstration, exhibition or
meeting, in any part of a show house or public hall reserved for the
audience or the spectators.
Every person responsible for the management of demons-
tration or exhibition in a show house and every person who
controls the deliberations of a public assembly or meeting
in a public hall, shall bring to the notice of the audience or
the spectators, by posting notices prominently or by exhi-
biting slides in the case of any cinamatograpic exhibition,
that any person smoking during a demonstration, exhibi-
tion or meeting, in the show house or public hall shall be
liable to prosecution.
Whoever contravenes the provisions of sub-section (1) shall
be punishable with finewhich may extend fOT a first offence
to fifty rupees and for a second or subsequent of-fence to
two hundred rupees.
Any police officer or any other person specialJy authorised
in this behalf by the State Government by notification in
the Official Gazette, may direct any person found smoking
in contravention of the provisions of section 3 to desist
from smoking and if such person does not desist, he shall
be punishable with fine which may extend to rupees fifty.
Any police officer or the person authorised may require a
person who does not desist from smoking as directed under
sub-section (1), to declare to him immediately his name and
address and, if that person refuses or fails so to declare his
name and address or if the police officer or the person
authorised reasonably suspects him of giving a false name
or address, the police officer or the person authorised may
arrest him without a warrant.
6. Any police officer may arrest without warrant any person com-
mitting in his presence an offence under section 3.
4. (1)
(2)
5. (1)
(2)
Offences to be 7. All offences under this Act shall be cognizable and bailable.
cognizable and
bailable.
Power to ex-
clude from
the operation
of Act.
Power to make
rules.
8. The State Government or any officer of the State Government
authorised in this behalf may, by general or special order in writing,
direct that the provisions of this Act shall not apply in respect of
any show house or public hall or any demonstration, exhibition or
public meeting therein-
9. The State Government may, by notification in the Official
Gazette, makerules for giving effectto the provisions of this Act.
By Order of the Governor,
B. R. PRADHAN,
Secretary to the Government of Sikkim,
Law Department,
F. No. 16/(l38)LD/81.._---........- ...._.....~.__~..,...._~.,.'-_....._. -_...-0
PRiNTED AT 'Ti-U: SlKKIM GOVERNMENT PRE5S. GANCTOK.

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