Section 39(1) in The Bihar Prohibition And Excise Act, 2016
(1)If a chemist, druggist, apothecary or a keeper of a dispensary, allows any medicine or medicinal preparation which has been declared by the State Government to be an intoxicant or any liquor or intoxicant which has not been bonafidely medicated for medicinal purposes to be consumed on his business premises by any person, he shall be punishable with a term which shall not be less than eight years but which may extend to ten years and with fine, which shall not be less than one lakh rupees which may extend to ten lakh rupees
