The UTTAR PRADESH PROHIBITION OF SMOKING (CINEMA HOUSES) (REPEAL) ACT, 2021

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261_RPH_vidhaika -21 Adhiniyam folder _(Dhoomrapaan )-2021 Data-4E 
 
 
 
No. 796 (2)/LXXIX-V-121-1(ka)-21-21 
 Dated Lucknow, August 24, 2021 
                                                                                                                                                                                                                                                      
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India,  the 
Governor is pleased to order the publication of the following English translation of the Uttar Pradesh
Dhoomrapaan Nishedh  (Cinema Ghar) (Nirsan)  Adhiniyam, 2021 (Uttar Pradesh Adhiniyam Sankhya 24
of  2021) as passed by the Uttar Pradesh Legislature and assented to by the Governor on August 24, 2021.
The  Rajya Kar  Anubhag-6 is administratively concerned with the said Adhiniyam. 
THE UTTAR PRADESH PROHIBITION OF SMOKING (CINEMA HOUSES) 
(REPEAL)  ACT, 2021 
 (U.P. Act no. 24 of 2021) 
[As passed by the Uttar Pradesh Legislature] 
AN 
ACT 
to repeal the Uttar Pradesh Prohibition of Smoking (Cinema Houses) Act, 1952 
as it has become irrelevant. 
              IT IS HEREBY enacted in the Seventy second Year of the Republic of India as 
follows : 
1. This Act may be called the Uttar Pradesh Prohibition of Smoking (Cinema 
Houses) (Repeal) Act, 2021.  
Short title  
2. The Uttar Pradesh Prohibition of Smoking (Cinema Houses) Act, 1952 is 
hereby repealed. 
Repeal of U.P. 
Act no. 30 of 
1952 
3. The repeal of the Uttar Pradesh Prohibition of Smoking (Cinema Houses) 
Act, 1952 shall, however, not, 
Savings 
(a) affect any other enactment in which the repealed enactment has been 
applied, incorporated or referred to; 
 
(b) affect the validity, invalidity, effect or consequences of anything 
already done or suffered, or any right, title, obligation or liability already 
acquired, accrued or incurred, or any remedy or proceeding in respect thereof, 
or any release or discharge of or from any debt, penalty, obligation, liability, 
claim or demand, or any indemnity already granted, or the proof of any past 
act or thing; 
 
(c) affect any principle or rule of law, or established jurisdiction, form or 
course of pleading, practice or procedure, or existing usage, custom, privilege, 
restriction, exemption, office or appointment, notwithstanding that the same 
respectively may have been in any manner affirmed or recognised or derived 
by, in or from any enactment hereby repealed; 
 
(d) revive or restore any jurisdiction, office, custom, liability, right, title, 
privilege, restriction, exemption, usage, practice, procedure or other matter or 
thing not now existing or in force. 
 
                                                                                                                               
            
STATEMENT OF OBJECTS AND REASONS 
The Uttar Pradesh Prohibition of Smoking (Cinema Houses) Act, 1952 has been enacted 
to prohibit smoking in cinema houses situated in Uttar Pradesh. It has been observed that there 
are sufficient provisions in the Cigarettes and other Tobacco Products (Prohibition of 
Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) 
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261_RPH_vidhaika -21 Adhiniyam folder _(Dhoomrapaan )-2021 Data-4E 
 
 
 
Act, 2003 and in rule 20 of the Uttar Pradesh Cinematograph Rules, 1951 to prohibit smoking in 
multiplexes and cinema houses. 
In view of the above, there is no relevance and utility of the aforesaid Act of 1952 in the 
present times. Therefore, it has been decided to repeal the Uttar Pradesh Prohibition of Smoking 
(Cinema Houses) Act, 1952. 
The Uttar Pradesh Prohibition of Smoking (Cinema House) (Repeal) Bill, 2021 is 
introduced accordingly. 
 
 
 By order, 
 ATUL SRIVASTAVA, 
 Pramukh Sachiv. 
 

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