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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Tripura - Subsection

Section 53(1) in The Bengal Excise Act, 1909

(1)If any chemist, druggist, apothecary or keeper of a dispensary allows any intoxicant which has not been bona fide medicated for medicinal purposes to be consumed on his business premises by any person not employed in business, he shall be liable to imprisonment for a term which may extend to three months, or to fine which may extend to one thousand rupees, or to both.