(3)[ Whoever, being the owner or in-charge of management or control of any public place allows consumption of liquor or whoever consumes liquor in any public place in which consumption of liquor is not permitted under a licence granted by the Excise Commissioner or the Deputy Commissioner, in contravention of the provisions of section 15A, shall on conviction be punished with fine which shall not be less than rupees two hundred but which may extend to [five thousand rupees.] [Inserted by Act 15 of 2001 w.e.f. 19.4.2001]] [Substituted by Act 1 of 1970 w.e.f. 23-12-1969]["(4) Whoever violates the provisions of section 13A or the rules made thereunder shall on conviction be punished with a fine of rupees five thousand for each time, upto first five offences. In case of subsequent offence, he shall be punished with an imprisonment for a term of six months or with fine which may extend to ten thousand rupees or with both."] [Inserted by Act 01of 2017 w.e.f. 4.1.2017]
