(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.
