West Bengal Prohibition Of Smoking And Spitting And Protection Of Health Of Non-smokers And Minors Act, 2001

An Act to provide for prohibiting the use of tobacco in any form and spitting in places of public work or use and in public service vehicles in the State of West Bengal and to make provisions for the protection of health of non-smokers and minors and other matters connected therewith or incidental thereto. Whereas it is expedient, in the public interest, to prohibit the use of tobacco in any form and spitting in places of public work or use and in public service vehicles and to protect the health of non-smokers and minors in the State of West Bengal; It is hereby enacted as follows :-

Act number

Act 35 of 2001

Year

2001

Enacted on

12-03-2003

In force from

12 March 2003

Jurisdiction

West Bengal State Act

Subjects

Health And Medicine, Criminal Law

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Official source: India Code