24IA. [ Prohibition of consumption of medicinal preparation containing alcohol in excess of normal dose. [Section 24-IA and 24-1 B were inserted by Gujarat 9 of 1978, Section 3.]
- No person, shall for the purpose of producing a state of intoxication, consume any medicinal preparation containing alcohol in any quantity exceeding the normal dose.Explanation:-The expression "normal dose" in relation to any medicinal preparation, means the quantity prescribed by a registered medical practitioner to be taken at a time and in a case where no such prescription has been obtained, the quantity indicated to be taken at a time in the directions given by the manufacturer of the medical preparation.
