Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CENTRAL PROVINCES AND BERAR JUVENILE SMOKING ACT, 1929 8 of 1929 [26th October, 1929] CONTENTS 1. Short title 2. Extent 3. Definitions 4. Penalty lor selling tobacco 5. Seizure of tobacco being smoked by juvenile in a public place 6. Summary jurisdiction 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:- 1. Short title :- This Act may be called the Central Provinces 1 [and Berar] Juvenile Smoking Act, 1929. 1. Inserted by Section 2 fo C.P. and berar Act. XV of 1941. 2. Extent :- It extends to the whole of 1 [Vidarbha region of the State of Maharashtra]. 1. Substituted vide A.O. 1956 and I960. 3. 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. 4. Penalty lor 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. 5. Seizure of tobacco being smoked by juvenile in a public place :- I f 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 District Council, member of a Notified Area Committee, [member of a Village Sanitation Panchayat, member of [Village Panchayat], Legal Practitioner, Registered Medical Practitioner, or Magistrate to seize such tobacco and destroy it. 6. 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.