33. Penalty for possession of contraband excisable article.
- Whoever, without lawful authority, has in his possession any quantity of [excisable article] [Substituted by Amendment Act 11 of 1973.] knowing the same to have been unlawfully imported, transported or manufactured or knowing that the prescribed duty has not been paid thereon, shall, [without prejudice to the provisions of section 30,] [Inserted by Amendment Act 9 of 1981.] on conviction before Magistrate, be punished with fine which may extend to [ten thousand rupees or with imprisonment which may extend to one year] [Substituted by Amendment Act 18 of 1976 and 20 of 2001.] or with both.
