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Bengal Presidency - Section

Section 7 in The Bengal Opium Smoking Act, 1932

7. Smoking of prepared opium in assembly of two or more.—

If two or more persons, whether registered or not, assemble in any place for the purpose of smoking prepared opium, each such person shall be punished with imprisonment for a term which may extend to one year, or with fine which may extend to one thousand rupees, or with both.