The west bengal prohibition of smoking in show houses and public halls act, 1950

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~ West Bengal Act LV of 1950 
THE WEST BENGAL PROHIEBITIGN OF SMOKING IN 
SHOW HOUSES ANDO PUBLIC HALLS ACT, 1950. 
[Passed by the West Bengal Legislature. ] 
[Assent of the Governor was frst published in the Culcutta Gazette, 
of the 16th November, 1950.] 
An Act to prohibit smoking in show houses and public halls 
in West Bengal. 
WHEREAS it is expedient to prohibit smoking in show 
: [ houses.and public halls in West Bengal; 
. | "Ha hereby enacted as follows :— 
1. (1) This Act may be called the West Bengal Prohibi- 
tion of Smoking iu Show Houses and Public Halls Act, 1950. 
(2) It extends to the whole of West Bengal. We 
(3) It shall come into force on such date as the State 
Government may, by notification in the Offeial (razette, 
appoint. . 
2. In this Act,— 
(a) “show house’? means any building, or any roofed 
and enclosed structure, used ordinarily or acca- 
sionally for the demonstration or exhibition to 
the public, whether on payment or otherwise, of 
cinematographic films, dramatical, pantomime, or 
musical performances, dances, physical feats of 
human heing's or animals, conjuring tricks or 
sleights of hand, boxing, wrestling, skating, 
billiards or table-tennis competitions, or any other 
indoor amusement or diversion whatsvever; 
(b) ‘public ‘hall’? means a chamber or hall used 
ordinarily or occasionally as a place of public 
assembly or meeting. 
3. Whoever smokes, during a demonstration, exhibition 
or meeting, in any part of a show house or public hall 
reserved for the audience or the spectators shall be punishable 
with fine which for a first offence may extend to twenty-five 
rupees and for a second or subsequent offence to one hundred 
rupees. 
4. Any police officer not below the rank of sub-inspector may arrest without warrant any person committing in his 
presence an offence under section 3. 
- §& (2) Every person responsible for the management of a 
demonstration or exhibition in a show house and every person 
who-controls the deliberations of a public assembly or meet- 
ing in a public hall, shall bring to the natire of the audience 
or the spectators, ly posting notices prominently or by 
exhibiting slides, that any person smoking durine a demons- 
tration, exhibition or meeting, in any part of such show 
house or public hall reserved for the audience or spectators 
shall be liable to arrest without warrant and to fine. 
Price—Indian, annas 2; English, 3d. 
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Short title, - 
extent and 
commence. 
ment. 
Definitions. 
Penalty for 
smoking 
in show 
houses and 
public 
halls. 
Power to 
arrest 
without 
warrant 
Munage- 
ment to 
post 
notices 
or exhibit 
slides 
 
* “* from the 
       
- operation 
of the Act. 
ma 
‘3 The West Bengal Prohibition of Smoking in Show 
Houses and Public Halls Act, 1950. 
[West Ben. Act LV of 1950.) 
(Section 6.) 
(#) Whoever contravenes the provisions of sub-section (4) 
shall be punishable with fine which may extend to fity 
__ Tupees. 
6. 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. 
WBGP-50/i-B0214-4,506 
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