Section 53 in The Dadra and Nagar Haveli Excise Regulation, 2012
53. Penalty for allowing premises, etc., to be used for commission of an offence. - Whoever, being a licensee under this Regulation and having the control or use of any house, room, enclosure, space, animal or conveyance, knowingly permits it to be used for commission by any other person of an offence punishable under any provision of this Regulation, shall be punished in the same manner as if he had himself committed the said offence.
