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The Cigarettes and Other Tobacco Products (Prohibition of advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 21. Punishment for smoking in certain places.- (1) Whoever contravenes the provisions of section 4 shall be punishable with fine which may extend to two hundred rupees. (2) An offence under this section shall be compoundable and shall be tried summarily in accordance with the procedure provided for summary trials in the Code of Criminal Procedure, 1973 (2 of 1974). State Amendment Gujarat Insertion of new section 21A in Act 34 of 2003. - In the principal Act, after section 21, the following section shall be inserted, namely:- Punishment for running hookas bar.- "21A.- Whoever contravenes the provisions of section 4A shall be punishable with imprisonment which may extend to three years but which shall not be less that one year and with fine which may extend to fifty thousand rupees but which shall not be less than twenty thousand rupees.". [Vide Gujarat Act 27 of 2017, s. 6.] Maharashtra Insertion of new section 21A in Act 34 of 2003.- After section 21 of the principal Act, the following section shall be inserted, namely:- Punishment for running hookah bar.- "21A.- Whoever contravenes the provisions of section 4A, shall be punishable with imprisonment for a term which may extend to three years but which shall not be less than one year and with fine which may extend to one lakh rupees but which shall not be less than fifty thousand rupees.". [Vide Maharashtra Act 60 of 2018, s. 6.] Rajasthan Insertion of new section 21A, Central Act No. 34 of 2003.- After the existing section 21 and before the existing section 22 of the principal Act, the following shall be inserted, namely:- "21A. Punishment for running hookah bar.-Whoever contravenes the provisions of section 4A, Shall be punishable with imprisonment for a term which may extend to three years but which shall not be less than one year and with fine which may extend to one lakh rupees but which shall not be less than fifty thousand rupees.". [Vide Rajasthan Act 1 of 2020, s. 6.]    |
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