55. [ Penalty for consumption of liquor in chemist's shop. [Substituted by Bihar Act No. 3 of 2016, dated 31.3.2016.]
(1)if a chemist, druggist, apothecary or a keeper of a dispensary, allows any liquor which has not been bonafidely medicated for medicinal purposes to be consumed on his business premises by any person, he shall be punishable with a term which shall not be less than eight 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.(2)If a person consumes any such liquor on such premises, he shall be punishable 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.]
