Section 37 in The Bihar Prohibition And Excise Act, 2016
37. Penalty for consumption of liquor.
- Whoever, in contravention of this Act or the rules, notification or order made thereunder (a)consumes liquor or intoxicant in any place; or(b)is found drunk or in a state of drunkenness at any place; or(c)drinks and creates nuisance or violence at any place including in his own house or premises; or(d)permits or facilitates drunkenness or allows assembly of drunken elements in his own house or premises;shall be punishable,(1)in case of an offence falling under clause (a) and (b),for the first offence only with fine which shall not be less than Fifty thousand rupees or in lieu thereof sentence for a period of three months imprisonment but for subsequent offence falling under clause (a) and (b), shall be punishable with a term which shall not be less than one year but may extend to five years and with fine, which may extend to one lakh rupees(2)In case of an offence falling under clause (c) and (d), with a term which shall not be less than five years but which may extend to ten years and with fine, which shall not be less than one lakh rupees which may extend to five lakh rupees.]
