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State of Maharashtra - Section

Section 50 in The Bombay Children Act, 1948

50. Penalty for being drunk while in charge of child, etc. - If any person is found drunk in any public street or other public place, whether a building or not. while having the charge of a child, and if such person is incapable by reason of his drunkenness of taking due care of the child, such person shall, on conviction, be punished with fine which may extend to two hundred rupees.