36A. Penalty for opening, keeping or using any place as a common drinking house or for having care, management or control of, or for assisting in conducting, business of any such place.
- Whoever, in contravention of this Act, or of any rule, notification or order made, issued or given thereunder, or of any licence permit or pass granted under this Act, -(a)opens, keeps or use any place as a common drinking-house; or(b)has the care, management or control of, or in any manner assists in conducting the business of any place opened, kept or used as a common drinking house;[shall be punishable with imprisonment for a term which may extend to one year or with fine which shall not be less than five thousand rupees but which may extend to twenty five thousand rupees, or with both and for subsequent offence he shall be punishable with imprisonment for a term which may extend to two years or with fine which shall not be less than ten thousand rupees but which may extend to fifty thousand rupees or with both] [Substituted by C.G. Act No. 8 of 2011, dated 30.4.2011.].
