46. Penalty of unlawful import, transport, manufacture, possession, sale, etc.
- If any person, in contravention of this Act, or of any rule, notification or order made, issued or given, or licence, permit or pass granted, under this Act,-(a)imports, exports, transports, manufactures, possesses or sells any intoxicant, or(b)cultivates any hemp plant (Cannabis Sativa L), or(c)collects or sells any portion of the hemp plant (Cannabis Sativa L.) from which an intoxicating drug can be manufactured or produced, or(d)bottles any liquor for purposes of sale, or(e)works any distillery or brewery, or(f)uses, keeps or has in his possession any materials, still, utensil, implement or apparatus whatsoever for the purpose of manufacturing any intoxicant other than tari, or(g)establishes any distillery, brewery or warehouse, or(h)removes any intoxicant from any distillery, brewery, warehouse or other place of storage licensed, established, authorized or continued under this Act,he shall be liable to imprisonment for a term which may extend to six months, or to fine which may extend to one thousand rupees, or to both.
