63. Carrying intoxicating drugs, etc. into hospital or military barracks
Whoever-(a)takes or introduces or attempts to take or introduce any fermented liquors or other intoxicating drugs or preparations into any public hospital without the permission of a Medical Officer of such hospital, or(b)takes or causes to be introduced or attempts to take or introduce any fermented liquors or other intoxicating drugs or preparations for any military officer not being above the rank of a non-commissioned officer into any building occupied by the troops or barracks or guard room or military encampment, shall be punished with imprisonment, for a term which may extend to two months or with fine which may extend to one hundred rupees and such fermented and intoxicating drugs as also the vessels containing the same shall be forfeited.
