58. Punishment for allowing premises to be used for the commission of an offence.
- Whoever being the owner or occupier or having the use of any house, room, enclosure, space, vessel, vehicle or place, knowingly, permits it to be used for the commission by any other person of an offence punishable under Section 48, Section 49 or Section 50 shall be punished with imprisonment which may extend to two years, or with fine, or with both.
