(i) This Act may be called the Himachal Pradesh Juveniles (Prevention of Smoking) Act, 1952.

(ii) It shall extend2, to the whole of the Himachal Pradesh.

(iii) It shall come into force at once

In this Act, unless there is anything repugnant in the subject or context:

(a) public place means any place to which the public has, for the time being, access whether on payment or otherwise and includes a railway station and a railway carriage, or any public conveyance;

(b) tobacco means tobacco in any form and includes any smoking mixture intended to be used as a substitute for tobacco.

Whosoever sells or gives or attempts to sell or give, to a child apparently under the age of sixteen years any tobacco shall be liable on conviction by any Magistrate to a fine not exceeding fifty rupees in the case of a first offence and in the case of a second or a subsequent offence to a fine not exceeding one hundred rupees.

If any boy or girl under the age of sixteen years be found smoking in any public place, it shall be lawful for any lambaradar 3[****) teacher of a recogniscd school or affiliated college, member of a Panchayat, or a Municipal committee or Zila Parishad or a Notified Area Committee legal practitioner or registered medical practitioner or Magistrate to seize such tobacco and destroy it.

All offences under this Act shall be triable by Nayaya Panchayat, and if there is no Nayava Panchayat having jurisdiction in the area by a Magistrate of the second or third class, and the State Government may confer powers to try summarily an offence or offences under this Act on any officer or class of Officers invested with such powers.

1. Received the assent of the President of India on the 22nd January, 1953, and published in the Gaz. of India, Part III, Sec. 3, dated the 7.2.1953 at p. 45. Amended, repealed or otherwise affected by (i) H.P. Act No. 25 of 1969, published in R.H.P. Extra, dated the 13th Oct., 1969 at p. 383-387. (ii) A.O. 1973, published in R.H.P. Extra, dated 20.1.1973 at p. 91-112.

2. The Act extended to District Bilaspur by No. No. 2-10/63-Med., dated the 25th Feb., 1964, issued under section 3(2) of the Himachal Pradesh Merged State (Application of Laws) Act, 1954, report at p. 560, to the territories added to H.P. under section 5 of the Punjab Re-organisation Act, 1966 by H.P. Act No. 25 of 1969, Sec. 3.

3. The Act extended to District Bilaspur by No. No. 2-10/63-Med., dated the 25th Feb., 1964, issued under section 3(2) of the Himachal Pradesh Merged State (Application of Laws) Act, 1954, report at p. 560, to the territories added to H.P. under section 5 of the Punjab Re-organisation Act, 1966 by H.P. Act No. 25 of 1969, Sec. 3.