36A. [ Penalty for opening, keeping or using any place as a common drinking house or for having care, management or control of, or for assisting in conducting, business of any such place. [Substituted by M.P. Act No. 23 of 1979.]
- Whoever, in contravention of this Act, or of any rule, notification or order made, issued or given thereunder, or of any licence permit or pass granted under this Act -(a)opens, keeps or use 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 common drinking house;shall be punishable with imprisonment for a term which may extend to one year or with fine which shall not be less than two hundred rupees but which may extend to two thousand rupees, or with both.
