37. Penalty for chemist, druggist or apothecary for allowing his premises to be used for purpose of consumption of liquor.
- A chemist, druggist, apothecary or keeper of a dispensary who allows any liquor, which has not been medicated for bona fide medicinal purposes according to the prescription of a registered medical practitioner or any intoxicating drug to be consumed on his business premises by any person, shall, on conviction, be punished with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
