35. Penalty for keeping hotel, etc. without licence
Whoever, in the town of Calcutta,has or keeps any hotel, tavern, punch-house, ale-house, arrack or toddy-shop, or place for the sale or consumption of ganja, chandu or other preparation of opium, hemp or other intoxicating drug, plant or substance,or has or keeps any lodging-house whether provisions, liquors or refreshments are sold or consumed therein, or not,or has or keeps coffee-house, boarding-house, eating-house or other place of public resort and entertainment, wherein provisions, liquors or refreshments are sold or consumed (whether the same be kept or retained therein or procured elsewhere),without a licence, to be obtained in the manner hereinafter mentioned,shall be liable, on summary conviction before a Magistrate, to imprisonment, with or without hard labour, for a term not exceeding six months or to a fine not exceeding one thousand rupees or to both, and for a second and subsequent offence also to forfeiture of all movable properties found in or on such hotel, tavern, house, shop or place:Provided that nothing in this Act shall apply to the sale in reasonable quantities of any drug, plant or substance in any chemist's or druggist's shop for medical purposes only.
