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Section 107 — Suffering disorderly conduct at places of public amusement, etc.

The Delhi Police Act, 1978
Whoever, being the keeper of any place of public amusement or public entertainment, knowingly permits or suffers drunkenness or other disorderly behaviour or any gambling whatsoever, in such place, shall, on conviction, be punished with fine which may extend to one hundred rupees.

Official Hindi (PDF) ↗

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