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[Cites 0, Cited by 0] [Section 36F] [Entire Act]

State of Chattisgarh - Subsection

Section 36F(2) in Chhattisgarh Excise Act, 1915

(2)Penalty for creating nuisance after consumption of alcohol at public places. - Except at the premises licensed for consumption of alcohol, if any one is found creating nuisance after consuming alcohol at public places like-educational institutions, hospitals, temples of worship, bus stand, railway station and public road etc. shall be punished with fine which shall not be less than ten thousand rupees but which may extend to twenty five thousand rupees and three months imprisonment.]