125. Taking spirits into public hospitals or into barracks or on boards of vessels of war.
- Whoever-(a)takes or introduces, or attempts to take or introduce, any spirits or spirituous or fermented liquors or intoxicating drugs or preparations into any public hospital without the permission of a medical officer of such hospital, or(b)not being amendable to the Articles of War takes or introduces, or attempts to take or introduce, any such spirits, liquors, drugs or preparations not belonging to any person above the rank of noncommissioned officer,(i)[***] [The words 'into the barracks or buildings occupied by the troops composing the Garrison of Bombay' were deleted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] or into any military barracks, guard-rooms or encampments, or(ii)on board or alongside of any vessel of war belonging to Government, shall, on conviction, be punished with imprisonment for a term which may extend to two months, or with fine which may extend to one hundred rupees, or with both and such spirits, liquors, drugs or preparations and the vessels containing the same, shall be forfeited to the State Government.
