75. Penalty for inciting or encouraging certain acts [***] [The words 'frustrating provisions of this Act' were deleted, by Bombay 26 of 1952, Section 36 (3).].
- Whoever, in contravention of the provisions of this Act or any rule, regulation order made thereunder,-(a)[*] [The word 'commends' was deleted by Bombay 26 of 1952, Section 36 (1).] solicits the use of or offers any intoxicant or hemp, or[***] [Clause (b) was deleted by Bombay 26 of 1952, Section 36(2).](c)does any act which is calculated to incite or encourage any individual or a class of individuals or the public generally to commit an offence under this Act or to commit a breach of any rule, regulation or order made or of conditions of a licence, permit, pass or authorization granted-thereunder, 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.
