4A. [ Punishment for being found in a state of intoxication. [Substituted by Tamil Nadu Act No. 9 of 1979.]
- Whoever is found in a state of intoxication in any public place and whoever, not having been permitted to consume any liquor or intoxicating drug in pursuance of this Act, is found in a state of intoxication in any private place, [shall be punished with imprisonment for a term which may extend to three months or with fine which may extend to one thousand rupees].Provided that -(a)for a first offence, such rigorous imprisonment shall not be -(A)less than three months in the case of any person other than a public servant; or(B)less than six months in the case of a public servantand such fine shall not be less than one thousand rupees;(b)for a second or subsequent offence, such a rigorous imprisonment shall not be -(A)less than six months in the case of any person other than a public servant; or(B)less than one year in the case of a public servantand such fine shall not be less than two thousand rupees.]
