The Prohibition of Electronic Cigarettes (Production, Manufacture, Import, Export, Transport, Sale, Distribution, Storage and Advertisement) Act, 2019

18 sections.

Section 1 — Short title and commencement.
Section 2 — Declaration as to expediency of control by Union.
Section 3 — Definitions.
Section 4 — Prohibition on production, manufacturing, import, export, transport, sale, distribution, advertisement of electronic cigarettes.
Section 5 — Prohibition on storage of electronic cigarettes.
Section 6 — Power to enter, search and seize without warrant.
Section 7 — Punishment for contravention of section 4.
Section 8 — Punishment for contravention of section 5.
Section 9 — Jurisdiction and trial of offences.
Section 10 — Power to dispose of stock seized.
Section 11 — Offences by companies.
Section 12 — . Cognizance of offences.
Section 13 — Offences to be cognizable.
Section 14 — Act to have overriding effect.
Section 15 — Application of other laws not barred.
Section 16 — Protection of action taken in good faith.
Section 17 — Power to remove difficulties.
Section 18 — Repeal and savings.

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