Section 13 in Jharkhand Tourist Places (Protection and Maintenance) Act, 2015
13.
Consumption of Narcotic Substances or Alcoholic Beverage at A Tourist Place will be treated as an offence. Any person found guilty of consuming Narcotic Substances or Alcoholic Beverage or helping or assisting the other in consuming narcotic substances or alcoholic beverage except for medicinal use may be charged a fine upto Rs. 25000(Twenty Five Thousand) either by the competent authority or by the officer nominated/appointed for the purpose of the act by the competent authority. Details of offences and their penalties are attached as Schedule I.
