Section 4 in Bihar Government Servant's Conduct Rules, 1976
4. Consumption of intoxicating Drink and Drugs.
- No Government servant shall-(i)while on duty, be under the influence of intoxicating drink or drugs to such an extent as to tender him incapable of discharging his duties properly and efficiently;(ii)habitually use intoxicating drink or drugs to excess;(iii)appear in public place in a state of intoxication; and(iv)consume any intoxicating drink or drug in public place.Explanation-For the purpose of this Rule, public place means any place or premises (including conveyance) to which the public have, or are permitted to have access, whether on payment or otherwise.Every Government servant shall strictly abide by any law relating to intoxicating drinks or drugs in force in any area in which he may happen to be for the time being.
