Section 65 in The United Provinces Excise Act, 1910
65. [ Penalty for consumption in chemists shop, etc. [Substituted by U.P. Act 23 of 1970, Section 8.]
(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.(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.].]
