43A. [ Punishment for allowing premises etc., to be used for commission of an offence. [Section 43A with marginal heading inserted by Act No.10 of 1989.]
- Whoever being a licensee under this Act and having the control or use of any house, room, enclosure, space, animal, conveyance knowingly permits it to be used for the commission by any other person of an offence punishable under any provision of this Act, shall be punishable in the same manner as if he had himself committed the said offence.]
