78. Penalty for chemist, druggist, etc., for allowing his premises to be used for the purpose of consumption of liquor.
A chemist, druggist, apothecary or keeper of a dispensary who allows any liquor which has not been bona fide medicated for medicinal purposes according to the prescription of a registered medical practitioner or any intoxicating drug to be consumed on his business premises by any person, shall, on conviction, be punished with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees, or with both.
