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State of Maharashtra - Section

Section 84 in The Maharashtra Prohibition Act

84. Penalty for being found drunk in any drinking house.

Whoever is found drunk or drinking in a common drinking house or is found there present for the purpose of drinking shall, on conviction, be punished with fine which may extend to five thousand rupees . Any person found in a common drinking house during any drinking therein shall be presumed, until the contrary is proved, to have been there for the purpose of drinking.