Section 43 in Jammu and Kashmir Juvenile Justice Act, 1997
43. Penalty for giving intoxicating liquor or narcotic drug or psychotropic substance to a juvenile.
Whoever gives or causes to be given, to any juvenile any intoxicating liquor in a public place or any narcotic drug or a psychotropic substance except upon the order of a duly qualified medical practitioner or in case of sickness shall be punishable with imprisonment for a term which nay extend to three years and shall also be liable to fine.
