11. Penalty for being drunk while in charge of a child.
- If any person is found drunk in any highway or other public place, whether a building or not, or on any premises licensed for the sale of liquor, will be having the charge of a child apparently under the age of seven years and if such person is incapable by reason of his drunkenness of taking due care of the child, he may be arrested and shall, if the child is under that age, be punishable with fine which may extend to fifty rupees.Explanation. - For the purposes of this section a child shall be deemed to be under the age of seven if it appears to the court to be under that age unless the contrary is proved.
