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CENTRAL PROVINCES AND BERAR JUVENILE SMOKING ACT, 1929
8 of 1929
26th October, 1929
An Act to prevent juveniles from smoking tobacco Whereas the previous sanction of the
Governor-General under Section 80-A. sub-section (3), of the Government of India Act. Has been obtained to the passing of this Act; It is hereby enacted as follows:-
SECTION 01: SHORT TITLE
This Act may be called the Central Provinces 2[and Berar] Juvenile Smoking Act, 1929.
SECTION 02: EXTENT
It extends to the whole of 3[Vidarbha region of the State of Maharashtra].
SECTION 03: 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 or a railway carriage.
SECTION 04: PENALTY FOR SELLING TOBACCO
Whoever sells or gives or attempts to sell or give to a child apparently under the age of sixteen any tobacco, whether for his own use or not. shall be liable on conviction by a Magistrate 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 fine not exceeding fifty rupees.
SECTION 05: 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. mukaddam. teacher of a recognized school or affiliated college, member of Legislative Assembly, member of a Municipal Committee, member of a Local Board, member of a 4District Council, member of a Notified Area Committee, 5[member of a Village Sanitation Panchayat, member of 6Village Panchayat], Legal Practitioner, Registered Medical Practitioner, or Magistrate to seize such tobacco and destroy it.
SECTION 06: SUMMARY JURISDICTION
The State Government may confer on any Bench Magistrates. invested with the powers of a Magistrate of the second class or third class. power to try summarily any offence under this Act.
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