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Bombay Presidency - Section

Section 51 in The Bombay Children Act, 1948

51. Penalty for giving intoxicating liquor or dangerous drug to child.

- Whoever in any public street or other public place, whether a building or not, gives or causes to be given to any child any intoxicating liquor or dangerous drugs except upon the order of a duly qualified medical practitioner in case of sickness or other urgent cause shall, on conviction, be punished with fine which may extend to two hundred rupees.