Section 65(1) in The United Provinces Excise Act, 1910
(1)If any chemists, druggists, apothecary or keeper of dispensary allows any intoxicant which has not been 'bona fide' medicated for medicinal purposes to be consumed on his business premises by any person not employed in his business, he shall be punished with imprisonment for a term which may extend to [one year] or with fine which may extend to [five thousand rupees] [Substituted 'two thousand rupees' by U.P. Act No. 4 of 2018, dated 5.1.2018.] or with both.
