1918 : Pb. Act VIL] JUVENILE SMOKING 589 'THE PUNJAB JUVENILE SMOKING ACT, 1918, Pungas Acr VII or 1918. [Received the assent
the Punjab on the Gth J
General on the 25th J.
in the Punjab Gazett
of the Lieutenant-Governor of une, 1918, and that of the Governor- une, 1918, and was first published? e of the 12th July, 1918.] 1 2 3 ! 4
Year No. Short title Whether repealed or otherwise
affected by Icgislation
1918 VII | The Punjab Juv.nile Amended by the Indian Inde- Smoking Act, 1918 pendence (A dapiation of Beng1l and Punjab Acts) Order, 1943 (G. G. 0.40)
Amende | by the Adaptation of LawsOrder, 1950
Extended to "the territories which immediately before the 1st Nov-
vember, 1956, were comprised in
the State of Ppatiala and East Punjab States Union, by punjab Act 18 of 19582,
Amended by the Punjab Act 25
of 19044,
Amended by the Punjab Reorga-
nisation (Chandigarh) Adaptation
of Laws on State and Concurrent i Subjects) Order, 19¢8.
An Act to prevent juveniles from smoking tobacco.
WHEREAS it is expedient to prevent juveniles from smoking tobacco, and whereas the previous sanction of the Governor-General under section 79(2) of the Government of India Act, 1915, has been obtained to the alteration of the law effected by section 5 of this Act; It is hereby enacted as follows:— '
1. (1) This Act may be called the Punjab Juvenile f&m title and Smoking Act, 1918. :
(2)It extends to the whole of *[Union territory of
Chandigarh]-
JFor Statement of Objects and Reasons, see Punjab Gazette, 1916, Part V, pages 22-23 and 178; for Select Committee's report see ibid, Part V, 1918, pzges 334-35, for debates in Council, see ibid, 1916, Part \'A pages 205—10, ibid, 1918, Part V, pages 385—97, 2See Punjab Gazette, 1918, Part V page 503,
SFor Statement of Objects ang Reasons, see Punjab Government Gazette (Extraordinary), 1958, page 546K,
4For Statement of Objects and Reasons,
Gazette (Extraordinary), 1964, page 935—37,
6Substituted for the word "Punjab" by the Punjab Reorganisation (Chandigerh) (Adaptation of Laws on State and Concurrent Subjects) Order, 1968,
see Punjab Government
1
590 JUVENILE 8MOKIN
G [1918 : Pb. Act V1,
2. In this Act— » means tobacco in any form and includes ded as a substitute for tobacco; Definitions.
) "Tobacco {
any smoking mixture inten
"Public place" means any place to which the public for the time being has access whether on payment or
othertvise and includes a railway station and a railway carriage.
Penalty for sel- 3. Whoever sells or gives or attempts to sell or give
""] .'""'w % {0 a child apparently under the age of sixteen years any tobacco, whether for his own use or not, shall be liable on conviction [* - * * *]in the case of a first offence to a fine not exceeding ten rupees and in the case of a second offence to a fine not exceeding twenty rupees and in the case of a third or subsequent offence to a fine not exceeding fifty rupees.
e |6t Lo 4, If any boy apparently under the age of sixteen emobed by juve years be found smoking tobacco in any public place it shall nile iz = public be lawful for any lambardar, zaildar, teacher of arecogniz- Piage, ed school or affiliated college, member of a municipal ' committee, member of a district board, member of a noti- fied area committee, legal practitioner, registered medi- cal practitioner or magistrate to seize such tobacco and _destroy it.
dinaamary Jede- ["5, The High Court may confer on any Bench of Judicial Magistrates, invested with the powers of a Judicial Magistrate of the second class, powers to try summarily any offence under his Act.")
i
1964 The Words "by a Magistrate" omitted by Punjub Act No. 25 o f
2Substituted by Punjab Act No. 25 of 1064.
2