• .-
\ Af1DM1MTNID
HICOB/IR ISLAfJDS JUVEITil!I.E SMOKIIJG REGULJ\TI )II ; 1955
no. 2 of
1955.
( .?P P1·omulgatcd by the
P1·csidont fllf in
tho Sixth
Ycn1· of
thG ?
Ropublic of
Indin,
A
Regulation to
Pl'OVidG
fo1·
tho p1·ovon.t.ion of
smoking byjuveniles in
the
Andam.:1n and
1T1cob,:u·
Islands. In
cxc1•ciso of
the powo1·s
confe1·1·cd by Clause
( 2) of A1·ticle 243 of
tl1c
Constitution, the P1·csfdont ispleased to
p1·omulgrite the
following Regul?tion mndo
by him: -
1.
Sh01·t T
1
tlo, oxtont and
comrnonccment: -
(
1)
ThisRogulction moy be
ccllod tho
Andnmcn end
1/1cobn1·
Islands Juvanilo
S:noking
Rogu1nti0n, 1955. (2) It
extends to
the Whole of
tho
.Ando.man ond IT
1 cob<'.11·
Islnncts.( 3) It
shall come
in
to fo1·cc on
such
da
to as thoCh1e.:r
Commissiono1· mny, by
notifier: tion 1nthe
0ff1cinl
Gazette, appoint. 2.
Definitions:- In this
RGgulntiJn, unless
the contextOthcl?i SC z-o
qu
il·e s s
- (
n)
11Chicf
Comm1ssi-Jnc1·11means
the
Chief
Commissionoi· of
tho
.Andaman en-ct·
n1cobnY
Islands; (b)
11C:f.gu-ottcs" includes cut
tobacco 1·ol1Gd in pcpo1·tobacc_o leaf, 01· o
then· ao t o
i-
iol in such
fOl'In r: sto be
c?pnblc of.
illimcdintc use
f'oi-
smoking; (c) "tobacco'' .mct:ns
tobocc.o in
any
fol'l11, and
includes any
smoking mixtu1·? in
tended as c:
subs ti tu tofor·
tobncco;
· (d) ''Public placo" means. any
place to
which
tho Publiche vc ac
cos s
f'oi-
tho t
imo b oin
g,
who
tho1· on
p
cYQ)on
t 01·
otnc1·wiso, and
incltidos a
jo·cty end O
wo to i-Cl'oft •.
,.
3.
P1·ohibi
tLn c0ainst sc Lo of
tobcccc, o tc
to
juvonilcs:
Whoovo1· solls 01·
gi vos
to cny
young po1·son
cppa1-ont1.y undc1· tho ogc
of
sixtoon yon, s
any
tobacco, c1ga1·0
ttcs, pipos 01· cigc1·ct tc
Popol's, whc
thc1· fo1· the use
of such
pc1·son 01·
not, shnll be
punishable:-
( n)
( b)
(
c) in
tho ca sG
of .'.'l f il·
st
§d:f.
conviction, with
finc notGXCOCding fifty
l'Upcws;In
tho cr:so
of second
conviction, with
fine notcxcoect1ng
twenty 1?pccs; nnd In the case
of ?ny
subsequent
conviction, with fine not
oxccccting
fifty lUpoos.
4.
Powc1· to
soizo end
dcst1·oy
tob,9ccoin
tho possession of Youn
e;
po1·sons: -
It she l1 be
lii11fu1 f 01· n
po 11 co
off ic 01· 01·
any
othc1· po1·son 01·
class of po1·sons
autho1·iscd by the CJ_,.iof Couunissiono1· in
?his bohclf to
soizo
an1t
tobacco, c1gal'cttos, pipes Ol'
cigcl'otto pcpol's in
tho
possossion of llny Young po1·son
cppa1·cnt1y undo1·
libc ago
of
sixteen yocl'S -
-.
- -2- whom he
finds
smoking
in ony
public plocc and to de s t
i-oynny such
a1·t1q10. ? s.
Institution of
p1·occodings:- Iro
nu:gist1·ato
shnll tako cogniznncc of an
offence unctc1•
Section 3
except upon a
complaint made
by, 01·
at
the
instancc4 of, tho pa1·cnt 01·
gu,11·dinn of'
tho young pc1·.s·)n
concclncd 01· r1
police
office1· 01· o tno i-
pcn·son
cmpowc1··.d
to maim r:
soi7Ul'O undo1·
Section 4.
6.
Summn1•y
ju1·isdiction:-
notwithstanding anything cont.:1inod in tho
Code of
C1·i .iinnl
P1·ocodu1·0, 1898(Act V of
189
?);
tho
Chief
Commissi,mcn· m?y
confc1· on
any
mngisti·r:tc of
tho Second 01·
Thi1·ct Closs powc1·
tot1·y summa1·ily
offences undm·
Section 3.
7.
Rogulction not
to
apply in
co1•tc'.1h c
o
so s r ;
Thop1•ovisiorts
?f
this Ra
[Ulation Sill111 not
npply
-
(
a) to any
young pe
i-son
r:ppn1·cnt1y uridci· tho cgc of
sixteen YGa1s
to
whom
tobacco,ciga1·cttos, pipes 01·
ciga1·otto pr:po1·s 01·0
sold 01·
gi vcn 01·
1n
wbomo
posscss1.onthoy c:1·0
f'ounct,
if ho was
ct
tho
time cmployod
by n
m.c.n.ufD-ctu.1·c.l' 0£, 01· adoc1c1·
in, such
a1·ticlos, oitho1•
wholesale 01·
1·ctail, roi-
tho pu1·posos of
his
· business;
• (.h) to
mcmbcns of any St..1.Ch
nbo1:i£incl tl·ibo uddic
tod to
smoking as
mny bo
spoc.i.ficd by the
Chief
Corumissiono? by
not1ficot1on in
tho..-? Gozotto.
RAJ EIJ DRA
PRASAD
P1·0.sidont.
K
•
Y
•
BHJ\IJDARKAR , S0c1·otn1·y to
tho
Govc1·!1.J.lcntof
Indiu. --