Section 42 in The Dadra and Nagar Haveli Excise Regulation, 2012
42. Penalty for consumption in chemist's shop - (1) If a chemist, druggist, apothecary or keeper of a dispensary, allows any liquor which has not been bona fidely medicated for medicinal purposes to be consumed on his business premises by any person, he shall be punished with fine which may extend to five thousand rupees.
(2)If a person consumes any such liquor on such premises, he shall be punished with fine which may extend to two thousand rupees.
