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Bombay Presidency - Section

Section 52 in The Bombay Children Act, 1948

52. Penalty for permitting child to enter places where liquor or dangerous drug is sold.

- Whoever takes a child to any place where intoxicating liquor or dangerous drugs are sold or whoever being the proprietor, owner or a person in charge of such place permits a child to enter such place or whoever causes or procures a child to go to such place shall, on conviction, be punished with fine which may extend to two hundred rupees.