The Prohibition of Electronic Cigarettes (Production, Manufacture, Import, Export, Transport, Sale, Distribution, Storage and Advertisement) Act, 2019

[Act No. 42 of 2019]

[5th December, 2019.]

Contents
Title	The Prohibition of Electronic Cigarettes (Production, Manufacture, Import, Export, Transport, Sale, Distribution, Storage and Advertisement) Act, 2019
Sections	Particulars
1	Short title and commencement
2	Declaration as to expediency of control by Union
3	Definitions
4	Prohibition on production, manufacturing, import, export, transport, sale, distribution, advertisement of electronic cigarettes
5	Prohibition on storage of electronic cigarettes
6	Power to enter, search and seize without warrant
7	Punishment for contravention of section 4
8	Punishment for contravention of section 5
9	Jurisdiction and trial of offences
10	Power to dispose of stock seized
11	Offences by companies
12	Cognizance of offences
13	Offences to be cognizable
14	Act to have overriding effect
15	Application of other laws not barred
16	Protection of action taken in good faith
17	Power to remove difficulties
18	Repeal and savings