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State of Odisha - Section

Section 48 in The Orissa Children Act, 1982

48. Penalty for giving intoxicant, liquor or dangerous drugs to a child.

- Whoever gives or causes to be given to any child any liquor or intoxicant in a public place or any dangerous drug except upon the prescription of a duly qualified medical practitioner or in case of sickness or other urgent cause, shall, on conviction, be punishable with fine which may extend to two thousand rupees.