AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

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

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.



Delhi Police Act, 1978 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys