12. Penalty for giving intoxicating liquor to a child.
- Whoever in any highway or other public place, whether a building or not or any premises licensed for the sale of liquor gives, or causes to be given to any child any intoxicating liquor except upon the order of a duly qualified medical practitioner, or in case of sickness, apprehended sickness or other urgent cause, shall be punishable with imprisonment of either description for a term which may extend to one month or with fine which may extend to fifty rupees or with both.
