Delhi act 001 of 1997 : The Delhi Prohibition of Smoking and Non-Smokers Health Protection Act, 1996

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DEPARTMENT OIF

LAW.

JUSTICE

& LEGISLATIVE

AFFAIRS

' ^'

NOTIFICATION

_DellI1i,the

1513211111313, ¹⁹⁹⁷

.

No.

F.

13(1)l97-LA!6IIM. ——The

following

Act

of Legislative

Assembly received the

assent

of.I_1he

Lt. Governor ^on September,1996 ^{and is}hereby

pItIibIIlisheId ^for

genereIl

information; —-

"The Delhi

Prohibition

of

_SrInolIcingI and

Non—smokers

Health

Protection

ActL1996'K -

.(Delhi Act No

of

199-7)

"

by ^the

LegisIIative IAIsse111t11yIIoftheI National IICapitaIl Territory ^ofDelhi)

l"

H

-

.

AN

'

. :-.-..-'-.

-

:

I

-

ACT

.1

orjprohibiting ^of

smokingI ⁱⁿ

places ^of

publieI work or ^useahdin

public

set-vibe vehicles^111theN

.

lid

and

to make

provisioh for Other

matters connected

therewith. enacted ^{by the}

LegiSIativeI Assembly

of

the National

Capital

Territory of

IIIJelhi" 11I1I

ItlI1Ic

IFIoi-ty

Seventh Year ^0' '

as follows.^-—

"

V

' atiortal

Car

4 ^.

'

.

.

' DELHI'G'A atria^{am '_

"in-"ORDINARY ^. '

Mm

1.

Short

title,

extend

and

commencemenL—{UI

This

Act

may be called the

Delhi Prohibition of

Smoktng

and Non- smokers Health Protection

Act,

1996.

_

'

__

[2) ^Itextends ^tothewhole^oftheNational

Capital

Territory ^of

Delhi.

:'3 {3} ^Itshall ^comeintoforce ^{onsuchdateasthe}Government^mayby

Notification^intheOfficial Gazette

appoint ^:

Provide that different

dates may be

appointed

for different

provisions

ofthis^Actand any reference in any^such

provi- sion to

the

commencement of this

Act shall be construed^{as a}

reference ^tothe

coming

into force of that

provision.

2. Definition—In this Act,

unless the context otherwise

require:— (a)

"advertisement" means^andincludes^any

notice,

circular, ^wallpaper, ampphlet,

display ^on

hoardittgs, ^or.

any visible

representation ^made

by

means ^ofany other

means ^ofany light,

sound, smoke, gas ^or

any

other

means which has

the

effect

9f- promoting smokinganii

the

expression

'advertise' shall^beconstrued

accordingly;

(1))

"autltoriSed officer"means a-person authorisedunder section-4; _

.

(c)

"Delhi" means^theNational capital Territory ofDetlti;

(d) ."Gover111n_"ent means the Government ^oftheNational

Capital Territory ^of

Delhi;

(c) "Legislative Assebly"

means

the

Legislative Assembly ^for

Delhi; ^_ i

.

' -

3:

(f) "place ^ofpttbltc

worIk_ ^or

use_' 'Imeans _a

place declared as ^such

under

section ^3and

includes

auditoria,

hospital bu1ld1ngs,

health

institutions

amusement centres

restaurants

public

offices,

court

buildings,

editational

il'lfilifllc' tions,

libraries ^andthelikewhich^arvisited by general public

but^doesnotinclude any open

place; '(g)

"Official Gazette"

means ^theDelhi-

Gazette;- (h)

'public

service vehicle" means ^avehicle^asdefined under clause

(25) ^ofsection^2ofthe

Motor Vehicles

Act,

1983

(59

of

1988); (i)

""rule means^the

rule ^made

under

this

Act; ..'...L..."

"""-.'.. '.'.'

JZ'L'S' __vp-

r

..'.—4.n.... -i

___ (j)

"smoking? means smoking

oftobaccoin any. whether in

the

form of

cigaratte,

cigar,

beedis

or

othrwise

with

the '

aid ^ofa

pipe,

iv_r_ap'er^In

anyother instruments. ^_, '.3 Declaration

no-smokingplaces

bl. ptiblic work^oruse.~—-As^soonas

may be

afterthe

commencement ol'this Act and

', thereafter from time to

time, the

Government

may;

by

notification¹ⁿ

the

Official

Gazette;declare any place

of public

work or

.

use

in

the Delhi to be noI- sinoking

place

for.'

the purpose

of thts Act.

4.

Power

of

Government-

to

authorise officers ^toAct

under

this Act.-—The

Government may, by

notificationto

[he

'3 official

Gazette

authorise

one

or more

persons.-who. shall be

competent ^toactunder this^Act. -

(2) Every person authorised under

sub-section ⁽¹⁾

shall be-deemed^tobea

public

servant within^the

meaning ^ofSeclion

2 | oflhe Indian Penal Code

1360

(45 oil-B60).

5. Prohibition of

smoking in

places

of

public

work^oruse.—No

person

smoke in any of

public

work ^oruse

6 . Prohibition

oIl' _smoking'^In

public

service vehicles .—-Without

prejudice ^to

the

provisions

'ofthe Motor

Vehicles

A,cl

1988

(59

of

1988)

no

person

shall. _sntolce^Ina

public

service vehicle. -

7. Prohibition on

advertisement

of cigarettes

etc. _—_NotwithstaIncling

anything

contained¹ⁿ

ay other law for the

time. f being

force, ^no

person shall

advertise^{1n ay_}place ^andany

public

service

vehicle which^maypromote smoking, ^{orthesale of,} cigarettes ^andheedts^{etc. - :}

_

a

_-.'_

8.

Prohibition of sale of

cigarettes,

etc. tominors .—No person

shall sell

cigarettes,

beedis or

any other such smoking substance to

any who'ts below

the age

of

eighteen

years.

9.

Prohibition

ofstorage, sale and

distribution

ol'cigarettesfetc.

itt the

vicinity

of

educational

institutions. —No person shall himself ^or

by any

person

on this

behalf, store,

sclllor' disti'ibu'te

cigarettes ^orbeedis ^or

any

other s1'.tch

smoking substance

within an area of^one-hundred metre

around any college,

school^ereducational institution

10.

Display

and

Exhibition

ol'Bnard.—-—Thc owner ^or

manager

or,

incharge ofaffairs ofevery

place

ofpublic work'or use

shall

display

and exhibit

a

board

at a

conspicious place

or

places' in and outside the

premises

visited or used

by general

1

public prominently starting ^{dtat the}

place^{tsa "No}

Smoking

Zone"^andthat

"Smoking^{Is an}Offence".

11.

Penalties.—Any

person,

who congravenes thIc_pIovisiIons

ot".- (i)

section ^{5, 6orit}}

shall ^be

punishable,

with ^finewhich may extend^.toonehundred rupees and ^incaseofsound or

subsequent offence,

shall be

DELHI GAZETTE ^:

EXTRAORDINARY .

s (ii)

section?, ^{8 or 9_}shall bepunishablc ^with'fine' which'roay ^heextend'to^fivehundred rupees^andincase

ol'second or

subsequent offence,

shall

be_

punishable

with

imprisonment

which may extehd to

three

months,

or

with _a minimum ^fineoffive

hundred rupees,

but which may

extend^toonethousand rupees, ^orwith

both

11.

Ejection

of violators of this^Act-

from the

place

of public

work ^or

use.—Any

authorised offence^or

any

police cer.

not below the remit of sub-

inapcctor

may eject any

person from ^the

place of public ^{work Orusewho}

contravenes the _

5km ofthis ^Ae1. '-T:_-^13.Court

competent ^to

try offencesunder

this^Act

iand

take

cognizance-^ofoffence—{1] No

court other ^thanthe' '

1 Dfa

Man-Opolitan

Magistrate

shall take' cognizance

of

anti

try

an

offence

under this Act. 1(2) ^No

court shall ^take

cognizance ^ofanyoffence

under ^thisAct

except ^ona

Complaint¹ⁿ

writing ^ofan

authorised _

with

respecr

to offence

under

sections

5,

G and it) and on

a report

in

writing

ofa

police officer

not

below

the rank of- mwith respect ^tothe

offences under sections

7^{8and 9.} l4,

Certain offences^tohe

cognizoblc ^and

bailable —~Notwithstanding

anything

contained^{in theCode of'}

Criminal .. 19??

(2

of

1974)

offences

under

sections

7,

8_ and

9

shall

he

cognizable

and

bailable. .'_ ^l5.

Offences

under^{theActto be}

tried

summarily .—All offences

under ^thisActshall ^betried

summanly^1nthe b} ^itunder^{this Actmayalsobe}exercised ^{by such}

officer ^{as maybe}

mentioned

[herein

snbjeetto such

conditions,,

item», .3 be 7specified"

therein. ^- '

-

.

s "-18.Power

to make

rules

.—(1)

The

Government.may

make

rule

to

provide

for

or

regulate

any

matter

in

respect

of 11 11- this Act ⁱⁿalces^no

provision ^ormakes

insufficient

provision

and

provision

is

in its

opinion

necessary.

(2) Any

rules

made by

the Government

shall^be

subject

to

.prev'ious

publication thereofin ^theofficial Gazette

(3)

Every ^rulemadeunder^this1111215111111 ^{be laidas}

soon as

may^be

after ^itisniade before^theLegislative

Assembly ^and

1

the

House

agrees

in

making

any modification in the rule

or the House agrees that the

rule

Should

not be

made,

the rule shall ereaficrhav^c

effect

onl)

in such

modified form ^orhe

ofno

effect, ^asthecase

may be. so, however, ^thatany such

modifica- non or annulment

shall ^bewithout

prejudice

to

the

validity

ofanythin'g

previously ^done

under ^thatrules -'_~

RTJ...

D'souza,

'Under

Secy. (LA).

E

h t 1 ^o

9-21

l ^{41 ..} Printed

by ^the

Mnnagcrl-Govl.

oflndia

Press, Ring

Road,

Mayapuri,_l'~lcw

Delhi—l [0064 and

Published

by

the

Controller

ofPuhlications.

DcllIi-],10054—_-1996 '

'21