10. Punishment for opening, keeping or using any place as a common drinking house or for having care, management or control of or for assisting in conducting business of any such place.
- Whoever in contravention of this Act, or of any rule or order made thereunder, or of any licence or permit granted under this Act-(a)opens, keeps or uses any place as a common drinking house; or(b)has the care, management or control of, or in any manner assists in conducting the business of, any place opened, kept or used as a common drinking-house, shall be punished with imprisonment which may extend to six months, or with fine which may extend to two thousand rupees, or with both.
