53. Penalty for consumption in chemist's shop, etc.
(1)If any chemist, druggist, apothecary or keeper of a dispensary allows any [intoxicant] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words excisable article.] which has not been bona fide medicated for medicinal purposes to be consumed on his business premises by any person not employed in his business, he shall be liable to imprisonment for a term which may extend to [one year] [Substituted by section 38(1)(a) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965) for the words three monthSection], or to fine which may extend to [ten thousand] [Substituted by section 11 of the Bengal Excise (Amendment) Act, 2012 (West Bengal Act No. 16 of 2012) for the words three thousand, which were earlier substituted by section 38(1)(b) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965) for the words one hundred.] rupees, or to both.(2)If any person not employed as aforesaid consumes any such [intoxicant] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words excisable article.] on such premises, he shall be liable to [imprisonment for a term which may extend to three months or to fine which may extend to one thousand rupees or to both.] [Substituted by section 38(2) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965) for the words fine which may extend to two hundred rupeeSection]
