75A. [ Penalty for contravention of provisions of Section 43. [This section was inserted by Bombay 22 of 1960, Section 59.]
- Whoever in contravention of the provisions of section 43,-(a)drinks in a public place or in the rooms of a hotel or institution to which the public may have access;(b)allows the use or consumption of any quantity of foreign liquor possessed by him to any other person;(c)serves liquor at any ceremonial or other function or any assembly of persons where persons (not being members of his family or his employees) not holding permits under sections 40, 41, 46, 46A or 47 are present;shall, on conviction, be punished for every such offence with imprisonment which may extend to six months, or with fine which may extend to one thousand rupees or with both.]
