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Union of India - Section

Section 107 in The Delhi Police Act, 1978

107. Suffering disorderly conduct at places of public amusement, etc.

- Whoever, being the keeper of any place of public amusement or public entertainment, knowingly permits or suffers drunkenness or other disorderly behaviour or any gambling whatsoever, in such place, shall, on conviction, be punished with fine which may extend to one hundred rupees.