110A. Drinking by Police Officers [§ 12, Act V, 1961].
- Subject to the provisions of any law relating to intoxicating drinks or drugs for the time being in force in any area, no member of the Police Force shall -(a)while on duty -(i)take alcoholic drinks or intoxicants, or(ii)be under the influence of such drinks or drugs to such an extent as to render him incapable of discharging his duty properly and efficiently; or(b)appear in a public place in a state of intoxication or take alcoholic drinks in public ; or(c)habitually use such drinks or drugs to excess.
