3. Definitions.-

In this Act, unless the context otherwise requires,-

(a) "advertisement " means any audio or visual publicity, representation or pronouncement made by means of any light, sound, smoke, gas, print, electronic media, internet or website or social media and includes through any notice, circular, label, wrapper, invoice or other document or device;

(b) "authorised officer " means-

1. any police officer not below the rank of sub-inspector; or
2. any other officer, not below the rank of sub-inspector, authorised by the Central Government or the State Government by notification;

(c) "distribution " includes distribution by way of samples, whether free or otherwise and the expression "distribute " shall be construed accordingly;

(d) "electronic cigarette " means an electronic device that heats a substance, with or without nicotine and flavours, to create an aerosol for inhalation and includes all forms of Electronic Nicotine Delivery Systems, Heat Not Burn Products, e-Hookah and the like devices, by whatever name called and whatever shape, size or form it may have, but does not include any product licensed under the Drugs and Cosmetics Act, 1940 (23 of 1940).

Explanation.-For the purposes of this clause, the expression "substance " includes any natural or artificial substance or other matter, whether it is in a solid state or in liquid form or in the form of gas or vapour;

(e) "export " with its grammatical variations and cognate expressions, means taking out of India to a place outside India;

(f) "import " with its grammatical variations and cognate expressions, means bringing into India from a place outside India;

(g) "manufacture " means a process for making or assembling electronic cigarettes and any part thereof, which includes any sub-process, incidental or ancillary to the manufacture of electronic cigarettes and any part thereof;

(h) "notification " means a notification published in the Official Gazette;

1. "person" includes-
2. any individual or group of individuals;
3. a firm (whether registered or not);
4. a Hindu Undivided Family;
5. a trust; (v) a limited liability partnership;
6. a co-operative society;
7. any corporation or company or body of individuals; and
8. every artificial juridical person not falling within any of the preceding sub-clauses;

(j) "place " includes any house, room, enclosure, space, conveyance or the area in like nature;

(k) "production " with its grammatical variations and cognate expressions, includes the making or assembling of electronic cigarettes and any part thereof;

(l) "sale " with its grammatical variations and cognate expressions, means any transfer of property in goods (including online transfer) by one person to another, whether for cash or on credit, or by way of exchange, and whether wholesale or retail, and includes an agreement for sale, and offer for sale and exposure for sale.

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