Section 56(1) in The Bihar and Orissa Excise Act, 1915
(1)If any chemist, druggist apothecary, or keeper of dispensary allows any [intoxicant] [Substituted by A.L.O. 1937, for 'excisable articles'.] which has not been bona fide medicated for medicinal purposes to be consumed on his business premises by any person not employed in his business, he shall be liable to imprisonment for a term which may extend to [three years] [Substituted vide O.A. No. 10 of 2006, O.G.E. No. 1261 dated 8.9.2006 (w.e.f. 1.6.2006).], or to fine which may extend to [twenty thousand rupees] [Substituted vide O.A. No. 10 of 2006, O.G.E. No. 1261 dated 8.9.2006 (w.e.f. 1.6.2006).], or to both.
