37A. [ Penalty for allowing premises etc., to be used for the purpose of committing an offence under this Act. [Inserted vide the Extraordinary Gazette No.64 dated 13-7-1972.]
(a)Whoever, being the owner or occupier or having the use or care or management or control of any place, room, enclosure, space, vessel, vehicle knowingly permits it to be used for the purpose of commission by any other person of an offence punishable under section 31, 32, 33, 35 or 36 shall, on conviction, be punished as if he has committed the offence punishable under the appropriate section.]
