33. Penalty for taking spirits into barracks or on board vessels of war
Whoever, not being amendable to the Naval Discipline Act or the Indian Navy (Discipline) Act, 1934 (29 & 30 Vict. c. 109 XXXIV of 1934) or the Army Act or the Indian Army Act, 1911 (44 & 45 Vict. c. 58, VIII of 1911), takes, or attempts to take, into Fort William at Calcutta, or into any military barracks, guard-rooms or encampments within the town of Calcutta, or on board or alongside of any vessel of war belonging to Government in the port of the said town, any spirits of spirituous or fermented liquors, or intoxicating drugs or preparations, without the licence in writing of the Commanding Officer (unless such articles are intended for some person above the rank of non-commissioned officer), shall be liable, on summary conviction before a Magistrate, to a fine not exceeding one hundred rupees, or imprisonment for any term not exceeding two months, with or without hard labour; and such liquors, drugs or preparations, and the vessels containing the same, shall be forfeited.
