Section 52(2) in Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020
(2)It is also the duty of the employee to see that -(a)He is not under influence of any intoxicating drink and drug during the course of his duty and that he also takes due care that the performance of his duty is not affected in any way by the influence of any intoxicating drink or drug;(b)He does not appear in a public place in a state of intoxication; and(c)He does not habitually use any intoxicating drink or drug in excess.Explanation. - For the purpose of this regulation, the term "public place" means any place or premises (including a conveyance) to which the public have or are permitted to have access, whether on payment or otherwise.
