68. Penalty for opening etc., of common drinking house.
- Whoever-(a)opens, keeps or uses any place as a common drinking house; or(b)has the care, management or control of, or in any manner assists in conducting the business, of any place opened, kept or used as a common drinking house,[shall on conviction, be punished for each such offence with imprisonment for a term which may extend to ten years but which shall not be less than seven years and with fine which extend to rupees one lakh rupees.] [Substituted by Gujarat Act No. 9 of 2017, dated 16.3.2017.]
