Section 8 in The Land Acquisition (East Punjab) Amendment Act, 1948
8. Punishment for allowing places to be used for the commission of an offence or for selling or dealing in prepared opium.
- Whoever -(a)being the owner or occupier or having the use of any place, knowingly permits it to be used by any person other than a registered smoker for manufacturing or smoking prepared opium; or(b)sells or otherwise deals in prepared opium; shall, on conviction by a competent criminal court, be punished with imprisonment which may extend to one year or with fine which may extend to one thousand rupees or with both.
