Section 50(2) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
(2)[ If any person is found in possession, in any Tehsil, town or city in which a licensee cannot sell to any person any liquor for consumption outside the premises of his place of business except in standard sealed bottles, of any liquor which has been unlawfully manufactured it shall be presumed that such person knew that it had been so manufactured.] [Existing section 50 numbered as sub-section (1) and Sub-section (2) inserted by Act IV of Svt. 2009.][50A. Persons found drinking in public or any place of worship etc. Penalty. - Any person found drinking or attempting to drink liquor in any public place or places of worship or in any place which is used for the purpose of transacting any business other than a premises covered by a licence shall be punished with imprisonment which may extend to [six months] [Section 50-A added by Act IV of Svt. 2009.] or with fine which may extend to [three thousand rupees but not be less than one thousand rupees] [Substituted by Act XIII of 2002, Section 4.] or with both.][50B. Penalty for licensed vendor etc. - If any licensed vendor or any person in his employ or acting on his behalf-(a)sells or delivers any liquor or intoxicating drug to any person apparently under the age of twenty-one years ; or(b)employees or permits to be employed on any part of his licensed premises any man under the age of twenty-one years or any woman : or(c)sells any intoxicant to a person who is drunk or intoxicated; or(d)permits drunkenness, intoxication, disorderly conduct or gaming on the licensed premises of such licensed vendor ; or(e)permits any person whom he knows or has reason to believe to have been convicted of any non-bailable offence under this Act to frequent his licensed premises whether for the purposes of crime or not, he shall, in addition to any other penalty to which he may be liable, be punishable with a fine which may extend to [two thousand rupees but shall not be less than one thousand rupees.]When any licensed vendor or any person in his employ or acting on his behalf is charged with permitting drunkenness or intoxication on the licensed premises of such vendor, and it is proved that any person was drunk or intoxicated on such premises, it shall lie on the person charged to prove that the licensed vendor or the person employed by him or acting on h is behalf took all reasonable steps for preventing drunkenness or intoxication on such premises.] [Inserted by Act XXXIX of 1956.][50C. Destruction of unfit liquor or bear. - The Commissioner may order destruction of liquor or beer rendered unfit for human consumption because of its having got sedimented or for any other reason. The destruction of such stocks shall be done in such manner and subject to such conditions as may be prescribed.] [Section 50-C inserted vide Act XXV of 1972, Section 3.]
