Section 65(2) in The United Provinces Excise Act, 1910
(2)If any person not employed as aforesaid consumes any such intoxicant on such premises, he shall be punished with fine which may extend to [one thousand rupees] [Substituted 'five hundred rupees' by U.P. Act No. 4 of 2018, dated 5.1.2018.].]
