12. Punishment for allowing premises to be used for the commission of an offence.
(1)Whoever being the owner or occupier, or having the use or control, of any place, knowingly permits it to be used for the commission by any other person of any offence punishable under Section 4, Section 5 or Section 9, shall be punished with imprisonment which may extend to six months, or with fine which may extend to two thousand rupees, or with both.(2)It shall be presumed, until the contrary is proved, that a person accused of an offence under Sub-section (1) has committed such offence if it is proved to have been committed in premises in his immediate possession.
