23. [Prohibition of soliciting use of intoxicant or hemp or doing any act calculated to incite or encourage member of public to commit offence] [This marginal note was substituted for the original, by Bombay 22 of 1960, Section 5 (3).].
- No person shall-(a)[***] [The word 'commend' was deleted by Bombay 26 of 1952, Section 5 (1) (a).] solicit the use of, [or] [This word was inserted, by Bombay 26 of 1952, Section 5 (i) (b).] offer any intoxicant or hemp; or[***] [Clause (b) was deleted, by Bombay 26 of 1952, Section 5(2).](c)do any act which is calculated to incite or encourage any member of the public or a class of individuals or the public generally to commit any offence under this Act or to commit a breach of any rule, regulation or order made thereunder or the conditions of any licence, permit, pass or authorization granted thereunder.
