Section 56 in The Bihar and Orissa Excise Act, 1915
56. Penalty for consumption in chemist's shop, etc.
(1)If any chemist, druggist apothecary, or keeper of dispensary allows any [intoxicant] [Substituted by A.L.O. 1937, for 'excisable articles'.] which has not been bona fide medicated for medicinal purposes to be consumed on his business premises by any person not employed in his business, he shall be liable to imprisonment for a term which may extend to [three years] [Substituted vide O.A. No. 10 of 2006, O.G.E. No. 1261 dated 8.9.2006 (w.e.f. 1.6.2006).], or to fine which may extend to [twenty thousand rupees] [Substituted vide O.A. No. 10 of 2006, O.G.E. No. 1261 dated 8.9.2006 (w.e.f. 1.6.2006).], or to both.(2)If any person not employed as aforesaid consumes any such [intoxicant] [Substituted by A.L.O. 1937, for 'excisable articles'.] on such premises, he shall be liable to fine which may extend to two hundred rupees.
