The SIKKIM PROHIBITION OF SMOKING AND NON-SMOKERS HEALTH PROTECTION ACT,1997

SIKKIM
Go\rEIRNMENT GAZETrrE
\;
EXTRAORDINARY
PUBLISHED BY AUTHORITY
Gangtok Tuesday, TSth November, 1997. No. 271
GOVERN\1ENT OF S[KKIM
LAW DEPARTMENT
GANGTOK.
No. 12/LD/97 Dated: the 10th November, 1997
NOTIFICATION
The following Act of the' Sikkim Legislative Assembly having received the assent of the
Governor on 29th day of Octo ber, 1997 is hereby published for general information:-
THE SIKKIM PROHIBITION OF SMOKING AND
NON ~SMOKERS HEALTH PROTECTION ACT, 1997
(ACT NO. 12 OF 1997)
AN
ACT
to provide for prohibition of smoking in places of public work or use and in
public service vehicles in the State of Sikkim and to make provision for other
matters connected therewith.
BE it enacted by the Legislative Assembly of the State of Sikkim in
the Forty-eight Year of the Republic of India as follows:
'" - Slsort title ment 1. (1) This Act may be called the Sikkim Prohibition of Smoking and
i and Cowmencewent. Non-Smokers Health Protection Act, 1997.~;~ (2) It extends to the whole of Sikkim.
(3) It shall come into force on such date as the State Government
may, by notification in the Official Gazette, appoint.
Difioitions. 2. (1) In the Act, unless the context otherwise require>
(a) "advertisement" means and includes any notice, circular, wall
paper, pamphlet, display on hoarding, any visible representation made
by means of any other means of any light, sound , smok~ gas or any
other means which has the effect of promoting ismoking and the
expression advertise shall be construed accordingly;
(b) "authorised officer" means a person authorised under section 4:(c) "n{"\"A""""'t'Y'\O~+" _ ....•.....•.~-- ,(.1.. - /"""I

Declaration of places
?f public work or use
as no-smoking places.
Power to the
Government w autho-
rise officen to act
under the Act.
Prohibition cf 5.
smoking in places oj
pubhc work or use.
Prohiilition oj smoking
in Public VehJcles.
Prohibition on
advertisement or
cigarettes ete.
Prohibition ~fsale
ifcigorettes, etc.
to minors.
2
(f) "public service vehicle" means a vehicle as defined under
clause 35 of section 2 of the Motor Vehicles Act, 1988
(59 of 1988);
(g) "rule" means any rule made under this Act.
3. As soon as may be after the commencement of this Act and
thereafter from time to time, [he Government may, by notification
in the Official Gazette, declare any place of pi.blic work or use in thextate
to be no-smoking place [or the purpose of this Act.
4. (1) The Government may, by notification in the 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 section 21 of the Indian
Penal Code, 1860 (45 of 1860).
No person shall smoke in any place of public work or use.
6. Without prejudice to the provrsions of the Motor Vehicles Act,
1988 (59of 1988),no person shall smoke in a public service Vehicle.
7. Notwithstanding anything contained in any other law for the time
being in force, no person shall advertise in any place and any public service
Vehicle which may promote smoking, or the sale of cigrettes and beedis etc.
8. No. person shall sell cigarettes, beedis or any other such smoking
substance to any person who is below the age of eighteen years.
Prohibition ifstorase, 9. No person shall himself or by any person on this behalf, store, sell
sale and distribution or distribute cigarettes or beedis or any others such smoking substance within
€!lcisurettes, etc. in an area of one hundred metres around any College, School or educational
the j'icini0' educational institution.
institutions,
DIsplay and
Exhibition if Board.
Penalties.
10. The owner or manager or incharge of affairs of every place of
public work or use shall display an exhibit a board at a conspicuous place
or places in and outside the premises visited or used by general public
prominently stating that the place is a "No Smoking Zone" and that
"Smoking is an Offence".
11. Any person who contravenes the provisions of -
(a) section 5, 6 or 9 shall be punishable with fine which may extend to
one hundred rupees and in case of second or subsequent offence, shall be
punishable with a minimum fine of two hundred rupees, but which may extend
to five hundred rupees.
(b) section 7 or 8 shall be punishable with fine which may extend tofive hnndred rllnP'P, ~4nrl in r~QP' "f' ","'(,,,tvl nr ""h"",nllO"nt "fl'O"n~~ ~k~ll 1...._

' •••1
--- -- -----
3
Ejection of violators oj' 12. Any authorised officer or any police officer, not below the rank of sub-
this Actfrom the place inspector, may eject any person from the place of public work or use who
~Ip!!hlic wcnl,or use, contravenes the provisions of this Act.
Court COl1We;ent to
try offence.:under this
Act and [eke coBni-
cnce ~foffencc.
Certain ~fJcnccs c() be
cognizable arId baila-
ble.
13. (1) No court other than the court ofa Magistrate of First class shall take
cognizance of, try an offence under this Act.
~2) No court shall take cognizance of any offence under this Act except
on a complaint 111 writing of an authorised officer with respect to offence under
sections 5,6 and 9 and ema report in wriung of a police officer, not below the
rank of sub-inspector, with respect to the offences under sections 7 and 8.
14. Not with standing anything contained in the Code of Criminal Proce-
dure, 1973 (2of 1974) offences under sections 7 and 8 shall be cognizable and
bailable.
Offnec5 i.nder the Act 1S. All offences under this Act shall be tried simrnarily in the manner pro-
w be tried susnmaniv vided for summary trial under the Code of Criminal Procedure, 1973 (2 of 1974).
Power to dele8ate.
Composition I9foffe1,-
ces,
Power to
make rules.
:-
16. The Government may, by notification in the Official Gazette, direct
that any power exercisable by it, under this Act, may also be exercised by
such officer as may be mentioned therein, subject to such conditions, if any,
as may be specified therein.
17. The Government or any person authorised by it by general or special
order in this behalf may either before or after the institution of the proceedings
compound any offences made punishable by or under this Act.
18. (1) The Government may make rules to provide for or regulate any matter
in respect of which this Act makes no provision or makes insufficient provision
and provision is, in its opinion, necessary.
(2) Any rule made by the Government shall be subject to previous
publication thereof in the Official Gazette.
(3) Every rule made under this Act shall belaid as soon as may be after
it is made before the Legislative Assembly and if the House agrees in making
any modification in the rule or the House agrees that the rule should not be
made, the rule shall thereafter have effect only in such modified from or be of
no effectonly in such modified form or be of no effect, as the case may be, so,
however, that any such modification or annulment shall be without prejudice
to the validity of anything previously done under that rule.
B.C. SHARMA,
Secretary to the Govt. of Sikkim,
Law Department.
F.No. 16(82)LD/77-97

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