9. Punishment for being found in a state of intoxication.
- Whoever is found in a state of intoxication in and public place [otherwise than as permitted under any law] [Substituted by Act No.5 of 1997.] shall be [punishable with imprisonment which shall not be less than two months but which may extend upto [one year or with fine] [Substituted by Act No.35 of 1995.] which may extend upto two thousand rupees] or with both.[Explanation [Added by Act No.35 of 1995.] - For the purposes of this section "intoxication" means a state of mind and behaviour in which a person is incapable of knowing the nature of his actions or incapable of judging the consequences thereof by reason of intoxication.]
