6. Keeping or having charge of place used for smoking prepared opium.—
Whoever opens, keeps or uses any place or permits, any place to be used, for the purpose of enabling two or more persons, whether registered or not, to meet together to smoke prepared opium or has the care or management of, or in any way assists in conducting the business of, any place used or kept for the said purpose shall be punished with imprisonment for a term which may extend to two years, or with fine which may extend to two thousand rupees, or with both.
