4. Prohibition on production, manufacturing, import, export, transport, sale, distribution, advertisement of electronic cigarettes.-

On and from the date of commencement of this Act, no person shall, directly or indirectly,-

1. produce or manufacture or import or export or transport or sell or distribute electronic cigarettes, whether as a complete product or any part thereof; and
2. advertise electronic cigarettes or take part in any advertisement that directly or indirectly promotes the use of electronic cigarettes.

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