35. Prohibition for consuming toilet or medicinal preparation containing alcohol in excess of normal dose.
(1)No person shall, for the purposes of producing a state of intoxication, consume any toilet preparation containing alcohol or consume any medicinal preparation containing alcohol in quantities in excess of the normal dose.Explanation. - The expression 'normal dose' shall mean the quantity prescribed by a registered medical practitioner to be taken at a time, and in a case where no such prescription has been obtained, the quantity indicated to be taken at a time in the directions given by the manufacturer of the medicinal preparation.(2)Whoever contravenes the provisions of Sub-section (1) shall be punished for every such offence with imprisonment which may extend to six months or with fine which may extend to two thousand rupees, or with both.(3)If any person found in a state of intoxication pleads that such intoxication was due to the consumption of a medicinal preparation containing alcohol, the burden of proving that medicinal preparation consumed was not consumed in contravention of Sub-section (1) shall lie upon him.
