Section 77 in The Juvenile Justice (Care and Protection of Children) Act, 2015
77. Penalty for giving intoxicating liquor or narcotic drug or psychotropic substance to a child.
- Whoever gives, or causes to be given, to any child any intoxicating liquor or any narcotic drug or tobacco products or psychotropic substance, except on the order of a duly qualified medical practitioner, shall be punishable with rigorous imprisonment for a term which may extend to seven years and shall also be liable to a fine which may extend up to one lakh rupees.
