Cantonments Act, I924

56.Unauthorised sale of spirituous liquor or intoxicating drug:-

If within a cantonment, or within such limits adjoining a cantonment as the {Subs.by the A.O.1937, for " L.G."} [Central Government] may, by notification in the Official Gazette define, any person not subject to military or air-force law or any person subject to military or air-force law otherwise than as a military officer or a soldier knowingly barters, sells or supplies, or offers or attempts to barter, sell or supply, any spirituous liquor or intoxicating drug to or for the use of any soldier or follower or soldier's wife or minor child without the written Permission of the {Subs.by Act 7 of 1925, s.14 for " Commanding Officer of the Cantonment "} [Officer Commanding the station] or of some person authorized by the {Subs.by Act 7 of 1925, s.14 for " Commanding Officer of the Cantonment "} '[Officer Commanding the station] to grant such permission, he shall be punishable with fine which may extend to one hundred rupees, or with imprisonment for a term which may extend to three months, or with both.