The Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003

33 sections.

Section 1 — Short title, extent and commencement.
Section 2 — Declaration as to expediency of control by the Union.
Section 3 — Definitions.
Section 4 — Prohibition of smoking in a public place.
Section 5 — Prohibition of advertisement of cigarettes and other tobacco products.
Section 6 — Prohibition on sale of cigarette or other tobacco products to a person below the age of eighteen years and in particular area.
Section 7 — Restrictions on trade and commerce in, and production, supply and distribution of cigarettes and other tobacco products.
Section 8 — Manner in which specified warning shall be made.
Section 9 — Language in which the specified warning shall be expressed.
Section 10 — Size of letters and figures.
Section 11 — Testing laboratory for nicotine and tar contents.
Section 12 — Power of entry and search.
Section 13 — Power to seize.
Section 14 — Confiscation of package.
Section 15 — Power to give option to pay costs in lieu of confiscation.
Section 16 — Confiscation not to interfere with other punishments.
Section 17 — Adjudication.
Section 18 — Giving opportunity to the owner of seized packages.
Section 19 — Appeal.
Section 20 — Punishment for failure to give specified warning and nicotine and tar contents.
Section 21 — Punishment for smoking in certain places.
Section 22 — Punishment for advertisement of cigarettes and tobacco products.
Section 23 — Forfeiture of advertisement and advertisement material.
Section 24 — Punishment for sale of cigarettes or any other tobacco products in certain places or to persons below the age of eighteen years.
Section 25 — Prevention, detention and place of trial of offences under sections 4 and 6.
Section 26 — Offences by companies.
Section 27 — Offences to be bailable.
Section 28 — Composition of offences.
Section 29 — Protection of action taken in good faith.
Section 30 — Power to add any tobacco products in the Schedule.
Section 31 — Power of Central Government to make rules.
Section 32 — Act not to apply to cigarettes of other tobacco products which are exported.
Section 33 — Repeal and savings.

Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.