Section 46 in The Himachal Pradesh Excise Act, 2011
46. Penalty for consumption of liquor in public places.
- Whoever in contravention of any of the provisions of this Act or of any rule, notification or order made thereunder, -(a)consumes liquor in any unlicensed public place, or(b)after consuming liquor at any place creates nuisance in a public place, shall be punishable -(i)in the case of an offence falling under clause (a), with fine which shall not be less than one thousand rupees and which may extend to five thousand rupees; and(ii)in the case of offence falling under clause (b), with imprisonment for a term which may extend to three months and fine which shall not be less than two thousand rupees and which may extend to ten thousand rupees.
