Section 43 in The Dadra and Nagar Haveli Excise Regulation, 2012
43. Penalty for consumption of liquor in public places. - Whoever, in contravention of any provision of this Regulation or of any rule, notification or order made thereunder,-
(a)consumes liquor in public places; or(b)consumes liquor in public places and creates nuisance; or(c)permits drunkenness or allowing assembly of unsocial elements on the premises of liquor establishments, shall be punished-(i)in the case of an offence falling under clause (a), with fine which may extend to five thousand rupees;(ii)in case of an offence falling under clause (b), with imprisonment for a term which may extend to three months and shall also be liable to fine which may extend to ten thousands rupees;(iii)in the case of an offence falling under clause (c), with imprisonment for a term which may extend to six months and shall also be liable to fine which may extend to fifty thousands rupees.
