Regd. No. NW/CH-22 Regd. No. CHD/0092/2018-2020 Price : Rs 2.70
EXTRAORDINARY
Published by Authority
CHANDIGARH, TUESDAY, SEPTEMBER 18, 2018
(BHADRA 27, 1940 SAKA)
( cv )
LEGISLATIVE SUPPLEMENT
Contents Pages Part - I Acts
The Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) (Punjab Amendment) Act, 2018.
(Punjab Act No. 18 of 2018) ..91-92
Part - II Ordinances
Nil
Part - III Delegated Legislation
Nil
Part - IV Correction Slips, Republications and Replacements
Nil
1
91
Short title and commencement.
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 18th September, 2018
No.19-Leg./2018.- The following Act of the Legislature of the State of Punjab received the assent of the President of India on the 31st day of August, 2018, is hereby published for general information:-
THE CIGARETTES AND OTHER TOBACCO PRODUCTS
(PROHIBITION OF ADVERTISEMENT AND REGULATION OF
TRADE AND COMMERCE, PRODUCTION, SUPPLY AND
DISTRIBUTION) (PUNJAB AMENDMENT) ACT, 2018.
(Punjab Act No. 18 of 2018)
AN
ACT
further to amend the Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003, in its application to the State of Punjab. BE it enacted by the Legislature of the State of Punjab in the Sixty-ninth Year of the Republic of India as follows:-
1. (1) This Act may be called the Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) (Punjab Amendment) Act, 2018.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 (hereinafter referred to as the principal Act), in section 3, after clause (e), the following clause shall be inserted, namely:-
"(ee) "hookah bar" means an establishment where people gather to smoke tobacco from a communal hookah or narghile which is provided individually;".
3. In the principal Act, after section 4, the following section shall be inserted, namely:-
Amendment of
section 3 of
Central Act 34 of
2003.
Insertion of new section 4-A in
92
"4-A. Notwithstanding anything contained in this Act, no person shall, either on his own or on behalf of any other person, open or run any hookah bar or serve hookah to
customers in any place, including the eating house. Explanation.- The term "eating house" means any place where food or refreshment of any kind, not including spirits, wines, ale, beer or other malt liquors, are provided for casual visitors, and sold for consumption therein.".
4. In the principal Act, in section 12, in sub-section (1), in clause (b), for the sign ".", the sign and word "; or" shall be substituted and thereafter, the following clause shall be added, namely:-
"(c) where any hookah bar is being run.".
5. In the principal Act, after section 13, the following section shall be inserted, namely:-
"13-A. If any police officer, not below the rank of a Sub-Inspector, authorized by the State Government, has reason to believe that the provisions of section 4-A have been, or are being, contravened, he may seize any material or article used as a subject or means of hookah bar.".
6. In the principal Act, after section 21, the following section shall be inserted, namely:-
"21-A. Whoever contravenes the provisions of section 4-A shall be punishable with imprisonment which may extend to three years but which shall not be less than one year and with fine which may extend to fifty thousand rupees but which shall not be less than twenty thousand rupees.".
7. In the principal Act, after section 27, the following section shall be inserted, namely:-
"27-A. An offence under section 4-A shall be cognizable.".
VIVEK PURI,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 1602/9-2018/Pb. Govt. Press, S.A.S. Nagar Prohibition of
hookah bar.
Power to seize in
case of hookah
bar.
Punishment for
running hookah
bar.
Offence under
section 4-A to be
cognizable.
Amendment of
section 12 of
Central Act 34 of
2003.
Insertion of new section 13-A in Central Act 34 of
2003.
Insertion of new section 21-A in Central Act 34 of
2003.
Insertion of new section 27-A in