11. Penalty when owner fails to give notice of use of place for opium smoking assembly.
- Whoever being the owner, occupier or in charge of any place and knowing or having reason to believe that such place is being or is about to be used for the purpose of an opium smoking assembly, intentionally omits, either himself or through his agent or manager, to give the earliest possible notice of such knowledge or belief to the nearest Magistrate or to the officer-in-charge of the nearest police-station or to an Excise Officer shall be. punishable with fine which may extend to five hundred rupees.
