Section 5 in The Assam Liquor Prohibition Act, 1952
5. Punishment for allowing premises to be used for the commission of an offence.
- Whoever, being the owner or occupier or having the use of any house, room, enclosure, space, vessel, vehicle or place, knowingly permits it to be used for the commission, by any other person, of any offence punishable under this Act or the rules made thereunder, shall be punished with imprisonment for a term which may extend to six months but not less than one month and with fine which may extend to five hundred rupees but not less than fifty rupees :Provided that a person who is under 21 years of age and against whom no previous conviction is proved, may be awarded a sentence of less than one month and a fine less than fifty rupees for reasons to be recorded in the judgement that in the consideration of the age, character and antecedents of the person concerned, a lesser sentence has been awarded.
