Section 77 — Penalty for giving intoxicating liquor or narcotic drug or psychotropic substance to a child.

The Juvenile Justice (Care and Protection of Children) Act, 2015.
Whoever gives, or causes to be given, to any child any intoxicating liquor or any narcotic drug or tobacco products or psychotropic substance, except on the order of a duly qualified medical practitioner, shall be punishable with rigorous imprisonment for a term which may extend to seven years and shall also be liable to a fine which may extend up to one lakh rupees.

Official Hindi (PDF) ↗

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