Section 18 in The Calcutta Suburban Police Act, 1866
18. Penalty for keeping hotel, etc., without license.—
Whoever has or keeps any hotel, tavern, punch-house, alehouse, arrack or toddy shop, or place for the sale or consumption of ganja, chandu or other preparation of opium, hemp or other intoxicating drug, plant or substance,or has or keeps any lodging-house whether provisions, liquors or refreshments are sold or consumed therein or not,or has or keeps any coffee-house, boarding-house, eating-house, other place of public resort and entertainment, wherein provisions, liquors or refreshments are sold or consumed (Whether the same be kept or retained therein or procured elsewhere),without a license to be obtained in the manner hereinafter mentioned,shall be liable, on summary conviction before a Magistrate, to imprisonment, with or without hard labour, for a term not exceeding six months or to a fine not exceeding one thousand rupees or to both and for a second or subsequent offence also to forfeiture of all movable properties found in or on such hotel, tavern, house, shop or place:Provided that nothing in this Act shall apply to the sale, in reasonable quantities, of any drug, plant or substance in any chemist’s or druggist’s shop for medicinal purposes only.
