53. [ Penalty for consumption of liquor in public place. [Substituted by Bihar Act No. 3 of 2016, dated 31.3.2016.]
- Whoever, in contravention of this Act or the rules, notification or order made there under -(a)consumes liquor in a public place or an unauthorized place; or(b)consumes liquor in a public place or an unauthorized place or an authorized place and creates nuisance; or(c)permits drunkenness or allows assembly of unsocial elements in his premises or on the premises of liquor establishment;shall be punishable,(1)in case of an offence falling under clause (a), with a term which shall not be less than five years but which may extend to seven years and with fine, which shall not be less than one lakh rupees which may extend to ten lakh rupees.(2)In case of an offence falling under clause (b) with a term which shall not be less than seven years but which may extend to ten years and with fine, which shall not be less than one lakh rupees which may extend to ten lakh rupees,.(3)In case of an offence falling under clause (c), with a term which shall not be less than ten years but which may extend to imprisonment for life and with fine, which shall not be less than one lakh rupees which may extend to ten lakh rupees.]
