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Bengal Presidency - Section

Section 34 in The Calcutta Police Act, 1866

34. Penalty for taking spirits, etc., into jail

Whoever takes, or attempts to take, without permission due or throws or attempts to throw, into any jail or house of correction, or into any public hospital, any spirits or spirituous or fermented liquors, or intoxicating drugs or preparations, shall be liable, on summary, conviction before a Magistrate, to a fine not exceeding fifty rupees, or to imprisonment, with or without hard labour, for any term not exceeding two months.