Punjab Juvenile Smoking Act, 1918 (PDF)
The Punjab Juvenile Smoking Act, 1918
Punjab Act 7 of 1918
hl293
Received the assent of the Lieutenant-Governor of the Punjab on the 6th June, 1918, and that of the Governor-General on the 25th June, 1918 and was first published in the Punjab Gazette dated 12th July, 1918.
LEGISLATIVE HISTORY 6 |
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 :-
- Short title and extent.- (1) This Act may be called the Punjab Juvenile Smoking Act, 1918.
(2) It extends to the whole of [Punjab].
Object & Reasons6 |
- Definitions.- In this Act -
"Tobacco" means tobacco in any form and includes any smoking mixture intended as a substitute for tobacco;
"Public place" means any place to which the public for the time being has access whether on payment or otherwise and includes a railway station and a railway carriage.
- Penalty for selling tobacco to children.- Whoever sells or gives or attempts to sell or give to 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.
- Seizure of tobacco being smoked by juvenile in a public place.- If any boy apparently under the age of sixteen years be found smoking tobacco in any public place it shall be lawful for any lambardar, zaildar, teacher of a recognized school or affiliated college, member of a municipal committee, member of a district board, member of a notified area committee, legal practitioner, registered medical practitioner or magistrate to seize such tobacco and destroy it.
[5. Summary jurisdiction. - 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 this Act.]