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State of Assam - Section

Section 61 in The Assam Excise Act, 2000

61. Consumption of intoxicants in druggists shop.

(1)If any chemist, druggist, apothecary or keeper of a dispensary or a laboratory allows any intoxicant which has not been bona fide medicated, to be consumed, on his business premises by any person not employed in his business, he shall be punished with imprisonment for a term which may extend to three months, or with fine which may extend to five thousand rupees or with both.