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State of Punjab - Section

Section 14 in The East Punjab Children Act, 1949

14. Penalty for allowing a child to smoke or drink intoxicating liquor.

- Whoever, having the actual charge of or control over a child, allows or encourages that child to smoke or drink any intoxicating drug or liquor shall be punishable with imprisonment of either description for a term which may extend to one month or with fine which may extend to fifty rupees or with both.