55H. [ Penalty for unlawful advertisement. [Inserted by Act No. 3 of 2010, dated 5.10.2010.]
- Whoever prints, publishes or gives any advertisement soliciting use of or offering any liquor or intoxicating drug shall be punished with imprisonment for a term which may extend to six months or with fine which may extend to twenty-five thousand rupees or with both.Provided that, this section shall not apply to price list for display at the points of sale for consumer information.]
